KARU RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH the appeals arise out of common judgment of convictions and sentences passed by the learned Additional Sessions Judge -I, Jehanabad on 19.9.1996 in Sessions Case No. 13 of 88/110 of 94 under Sections 302 and 148 I.P.C., hence, they were heard together and are being disposed of by this common judgment.

(2.) MURARI Ram, the Appellant in Criminal Appeal No. 577 of 1996 has been convicted and sentenced to undergo rigorous imprisonment for lite under Section 302 I.P.C. and for one year under Section 148 I.P.C. The remaining three Appellants, Karu Ram, Krishna Ram and Ashok Ram, in Criminal Appeal No. 503 of 1996 have been convicted and sentenced to undergo rigorous imprisonment for one year under Section 148 I.P.C. The awarded sentences have been however, ordered to run con -currently.

(3.) ON the basis of the fardbeyan of the informant, Madan Sharma, a formal F.I.R. (Ext. No. 4) was drawn up and the case under Sections 147/148/323/307 I.P.C. and Section 27 of the Arms Act was instituted against all the four Appellants and one brother -in -law of Karu Ram. The A.S.I. K.N. Pandey of Jehanabad Police Station took up the investigation of this case. In course of the treatment the injured Mithilesh Sharma died and Section 302 I.P.C. was added in this case.