CHANDRA SHEKHAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) Since all these three appeals arise out of same Karpi P.S. No.54 of 1994 they are being decided by a common judgment.

(3.) These two appeals Cr. Appeals (DB) No. 513 of 1996 and Cr. Appeal (DB) No. 550 of 1996 arise from the one judgment of conviction and order of sentence dtd. 30/9/1996 passed by the learned Ist Additional District and Sessions Judge, Jehanabad in Sessions Trial No. 216 of 1994.