MAYA SHANKAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) ALL these four appeals arise out of same judgment so they have been heard together and are being disposed of by this common order.

(2.) ALL the five appellants have been convicted and sentenced to undergo imprisonment for life under Section 302 read with Section 34 of Indian Penal Code (in short 'IPC') and to undergo rigorous imprisonment for two years under Section 201, IPC. Both the sentences have been ordered to run concurrently.

(3.) DR. Manoranjan Kumar Srivastava (P.W. 3), in his evidence, has said that on 30.7.1984 at 11 a.m., he held post-mortem examination on the dead-body of Rajiv Kumar @ Bablu and found the following ante-mortem injuries: