RAM JATAN PASI Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH these appeals were heard together as they arise out of the same case and this common judgment will govern both the appeals.

(2.) THE appellant Ram Jatan Pasi, Banarsi Musahar and Uday Pasi have been under Sections 302/34, 307, 120 -B and 380 of the Indian Penal Code and under Section 27 of the Arms Act for which they have been sentenced to undergo rigorous imprisonment for life under Section 302/34 of the Indian Penal Code and further sentenced to undergo rigorous imprisonment for seven years under Section 307 of the Indian Penal Code. Appellant Ram Jatan Pasi and Banarsi Musahar have been sentenced to undergo rigorous imprisonment for one year under Section 380 of the Indian Penal Code but no sentence was awarded to the appellant Uday Pasi under that count. No separate sentence has been recorded against the appellant under Section 120 -B of the Indian Penal Code and 27 of the Arms Act. The sentences were ordered to run concurrently.

(3.) THE case of the defence is that the appellants are innocent and have been falsely implicated by the informant due to the dispute going with the informant in respect of the Gair Mazarua land.