RAVI MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The appellants in both the appeals have challenged the judgment of conviction dated 20th of May, 1995 and the order of sentence dated 23rd of May, 1995 passed by the learned 2nd Additional Sessions Judge, Bhagalpur in connection with Sessions Trial No. 331 of 1991, arising out of Sabour P.S. Case No. 222 of 1989.

(3.) By the aforesaid judgment dated 20th of May, 1995, the appellants have been convicted for the offences punishable under Ss. 302, 201 and 153(B) read with Sec. 34 of the Indian Penal Code (for short I.P.C).