SHAMBHU YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) THESE four appeals arise out of Sessions Trial No 76 of 1996 in which trial the ten appellants of the respective appeals have been convicted for various offences and sentenced to life imprisonment by judgment dated 05 th August, 2002 and sentence dated 08.08.2002 by the Additional Sessions Judge I, Bhojpur at Ara.

(2.) IN Criminal Appeal No 561 of 2002, the appellants are Sarju Yadav @ Saryug Yadav and Baban Yadav. IN Criminal Appeal No 593 of 2002, the appellants are Amir Chand Mahto, Ram Singasan Yadav and Ram Chandra Yadav. IN Criminal Appeal No 603 of 2002 the appellants are Shiv Dayal Yadav, Chandeshwar Yadav, Parmanand Yadav and Chandrika Yadav. IN Criminal Appeal No 580 of 2002, the sole appellant is Shambhu Yadav. It may be noticed that Ram Chandra Yadav who is the appellant in Criminal Appeal No 593 of 2002 died during pendency of the appeal and on 08.03.2010 order was passed that appeal against him stands abated. It may also be noticed that one Bhuneshwar Mahto was also chargesheeted and charges were framed against him but in course of trial, on 08.01.1999, he died and, as such, has not been tried and sentenced, his trial having abated.

(3.) UPON completion of investigation, chargesheet having been filed, the case having been committed to Court of Session and the accused persons having pleaded not guilty, the trial commenced.