INDRADEO RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) These three appeals arise out of the same judgment and order and as such they were heard together and are being disposed of by this common judgment.

(2.) Appellants Jag Narain Rai, Muni Rai, Barmeshwar Rai, Udaya Rai and Gopal Pandey have been convicted under Section 302 read with Section 34, Sections 201 and 364, I.P.C. and they have been sentenced to undergo imprisonment for life under Section 302, I.P.C., three years under S.201, I.P.C. and 10 years under Section 364, I.P.C. Appellants Indradeo Rai, Adalat Ram, Amin Rai, Mosafir Ram and Bhagera Ram have been convicted under Sections 302/149, 201 and 364, I.P.C. and sentenced to imprisonment for life under Section 302/149, I.P.C., three years under Section 201, I.P.C. and 10 years under Section 364, I.P.C. Appellants Mosafir Ram, Bhagera Ram, Jag Narain Rai, Muni Rai, Barmeshwar Rai and Udaya Rai have been further convicted under Section 147, I.P.C. and sentenced to undergo R. I. for two years each. Appellants Indradeo Rai Adalat Ram, Amin Rai and Gopal Pandey have been further convicted under Section 148, I.P.C. and sentenced to undergo R. I. for three years. Appellants Indradeo Rai and Amin Rai have also been convicted under Section 27 of the Arms Act and sentenced to undergo R.I. for three years. The sentences have been ordered to run concurrently.

(3.) The officer-in-charge P.W.10 Dilip Kumar along with police force rushed to the place of occurrence and searched the house of appellant Jag Narain Rai and recovered a country made pistol and arresed appellants Indradeo Rai, Barmeshwar Rai, Udaya Rai and one Satyendra Pandey who were hiding in one of the rooms of the house and remanded them in a case under Section 27 of the Arms Act.