DURGI YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appeals are against the judgment dated 26.8.1998 of the Ist Additional Sessions Judge, Munger passed in Session Trial Judge No. 411 of 1995.

(2.) Including the appellants originally there were 58 accused persons before the trial Court but six of them were acquitted and conviction was passed against the 52 accused who appealed under the above different appeals. During the pendency of the appeals four appellants namely (1) Gopi Yadav, (2) Garib Ram (3) Maheswar Ram and (4) Chethru Ram died hence the respective appeals with regard to them abated and this judgment relates to the remaining 48 appellants only.

(3.) The appellant Prakash Yadav has been convicted under Section 302 and 302 read with Section 149 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for life under each count. He has also been convicted under Section 436, 147 of the Indian Penal Code and 27 of the Arms Act and respectively sentenced to undergo rigorous imprisonment for ten years, one year and three years under the three counts.