RAM JANAM SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THERE are five appellants in this appeal. Appellants Ram Janam Singh, Ram Pravesh Singh, Suresh Singh and Ganga Singh have been convicted under Section 302 read with Section 34 and also 149 of the Indian Penal Code and sentenced to rigorous imprisonment for life. Appellant Dasai Singh has been convicted under Section 302 read with Section 109 of the Penal Code and sentenced to rigorous imprisonment for life. Appellants Ram Janam Singh and Ganga Singh have also been convicted under Section 148 but not awarded any separate sentence for the same.

(2.) OUT of the appellants Dasai Singh died during the pendency of this appeal. A report to this effect has been submitted by the Senior Superintendent of Police, Patna vide his memo no. 1543 dated 4.9.2002. The appeal so far as he is concerned, thus, stands dismissed as abated.

(3.) THIS is what Devendra Singh stated in his evidence in court as P.W. 6. It is relevant to mention here that the abovesaid report was entered in the Station Diary as Entry No. 3703. At the trial, the report was brought on record as Ext. 6. Perusal thereof shows that wireless message was sent by the Inspector, Danapur P.S. to Bihta P.S. at 2.35. The report was later on the same day put up before the Assistant Superintendent of Police who directed the Officer -in -charge Bihta P.S. to submit a report about the present situation and the preventive action taken.