SUBODH MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH these appeals arise out of same judgment and order dated 29.8.1987 passed by 14th Additional Sessions Judge, Munger in Session Trial No. 216 of 1985 and, therefore, they have been heard together and are being disposed of by this common judgment.

(2.) ALL the appellants of both the appeals have been convicted and sentenced to undergo rigorous imprisonment for life under Section 302/34, Indian Penal Code.

(3.) THE defence of appellants, as it appears from the evidence of a witness examined on their behalf and the trend of cross-examination of prosecution witnesses, is of complete denial of charge and their false implication in this case on account of their enmity with one Hakim Mahto.