BIPINSINGHANDBROTHERS Vs. STATE OF BIHAR

JUDGEMENT

(1.) These two criminal appeals arise out of a judgment of conviction and sentence dated 12th November, 1986 passed by Shri Anirudh Prasad Chaudhary, 1st Additional District and Sessions Judge, Arrah in Sessions Trial No. 334 of 1985.

(2.) In Criminal Appeal No. 567 of 1986, there are 14 appellant whereas in Cr. Appeal No. 582 of 1986, Ram Sakai Singh is the sole appellant.

(3.) By reason of the aforementioned judgment, the learned court below convicted and sentenced the appellants as follows :-