UPENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel appearing for the appellants in both the criminal appeals as well as learned Additional Public Prosecutor for the State and perused the record.

(2.) ALL the above named appellants faced trial before the

(3.) ON the basis of aforesaid ferdbeyan, Teghra P.S. Case No. 02 of 1991 was registered. Formal first information report was drawn up against the appellants for the offences punishable under Sections 147, 148, 149, 323, 324, 307 of the Indian Penal Code and after investigation, charge sheet was submitted against the appellants and one Ram Balak Singh, who died in course of trial, for the offences punishable under Section 307 and other minor sections of the Indian Penal Code. The cognizance of the offences was taken in routine manner and the case was committed to the court of Sessions. The appellants in Criminal Appeal No. 161 of 2001 were charged for the offence punishable under Section 307 of the Indian Penal Code whereas rest appellants were charged for the offence punishable under Section 307 read with Section 149 of the Indian Penal Code. The appellants denied the charges and claimed to be tried.