ARUN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Cr. Appeal No. 204/1990 wherein Arun Singh, Raju Singh, Rameshwar-I happen to be appellants, Cr. Appeal No. 215/1990 wherein Santosh-i @ Santosh Kumar-1, Madho Singh @ Madhaw Singh, Nakul Singh, Ghinu Singh happen to be appellant commonly originate from Sessions Trial No. 183/89/306/89 arising out of Pranpur P.S. Case No. 26/89 wherein judgment was delivered on 16th May, 1990 by the learned Sessions Judge, Katihar. Hence there has been analogous hearing and accordingly, both the appeals are dealt with by a common judgment with the consent of the parties.

(2.) In Cr. Appeal No. 204/1990, Sri Rajiv Kumar Verma, Sr. Advocate represented the appellants/convict whereas none represented Cr. Appeal No. 215/1990, consequent thereupon Ms. Meeta Sinha has been appointed as an amicus cufiae.

(3.) All the above named appellants i.e., Arun Singh, Madhav Singh, Nakul Singh, Raju Singh, Rameshwar-I, Santosh-I, Ghinu Singh have been found guilty for an offence punishable under Section 302/ 34 of the IPC and accordingly, they were directed to undergo Rl for life.