MAHESH RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the above stated criminal appeals have arisen out of common judgment of conviction and sentence dated 25.04.2001 passed by Sri Rakeshwar Dayal, Additional Sessions Judge-I, Barh in Sessions Trial No. 797 of 1994 and, accordingly, both the aforesaid criminal appeals were taken together for hearing and are being disposed of by this common judgment.

(2.) None appears in Criminal Appeal No. 151 of 2001 for the appellants whereas learned counsel Sri Pashupati Pd. Sinha appears in Criminal Appeal No. 156 of 2001 and, therefore, in the aforesaid circumstance, Sri Arun Kumar Tripathi is appointed amicus curiae for the appellants in Criminal Appeal No. 151 of 2001.

(3.) Heard learned amicus curiae appearing for the appellants in Criminal Appeal No. 151 of 2001, learned counsel Sri Pashupati Pd. Sinha for the appellant in Criminal Appeal No. 156 of 2001 as well as learned Additional Public Prosecutor for the State and perused the record.