SUSHIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) ALL these four appeals, directed against the same judgment and order dated 11.4.1997 passed by 1st Additional Sessions Judge, Vaishali at Hajipur in Sessions Trial No. 99 of 1995, were heard together and are being disposed of by this common judgment.

(2.) ALL the appellants have been convicted and sentenced to undergo imprisonment for life under Sections 302/34, Indian Penal Code. Appellant Chandra Shekhar Singh has been further convicted and sentenced to undergo rigorous imprisonment for three years under Section 27, Arms Act and both the sentences passed against him have been ordered to run concurrently.

(3.) DR. Krishna Kumar Roy (PW-5) has said that on 10.10.1994, he conducted autopsy on the dead body of deceased Rajendra Singh assisted by DR. V.S. Das (PW-6) and DR. Harendra Tiwary (not examined) and found the following ante mortem injuries: