JAWAHAR LAL SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) ABOVE noted both the appeals have arisen out of common judgment, so both have been heard together and are being disposed of by this common judgment.

(2.) APPELLANTS named above preferred the appeals against the judgment of conviction and order of sentence dated 22.11.2005 and 26.11.2005 passed in Sessions Trial No. 18 of 1992 by the learned Additional Sessions Judge, F.T.C. No. II, Buxar whereby the appellants were convicted under sections 302/ 34 of the Indian Penal Code and were sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 10,000/-.,

(3.) ACCORDING to the First Information Report, the accused were four persons and during trial one of them, namely, Basudeo Singh died, so remaining three persons namely, the appellants, faced the trial.