RAM BACHAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) All the present appeals have been filed under Sec. 374(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') challenging the order of conviction dtd. 23/1/2017 and order of sentence dtd. 25/1/2017 passed by learned Sessions Judge, Begusarai, in Sessions Case No. 319 of 2013 arising out of Bhagwanpur (Tiyai) P.S. Case No. 68 of 2012, whereby the concerned Trial Court has convicted the present appellants for the offences punishable under Ss. 302/34, 120B and 307/34 of the Indian Penal Code (hereinafter referred to as the 'I.P.C.') as well as Sec. 27 of the Arms Act and the appellants and other convicts were awarded sentence of life imprisonment for conviction under Sec. 302/34 of I.P.C., Sec. 120B of I.P.C. and three years of rigorous imprisonment for conviction under Sec. 27 of the Arms Act. It is stated that no sentence has been awarded for conviction under Sec. 307/34 of the I.P.C.

(2.) The brief facts leading to filing of the present appeals are as under:-

(3.) Heard learned advocate Mr. Ajay Kumar Thakur assisted by Mrs. Kiran Kumari, Md. Imteyaz Ahmad, Mr. Bimal Kumar, Mrs. Vaishnavi Singh and Mr. Sabal Kumar Jha for the appellants and Mr. Sujit Kr. Singh, learned A.P.P. for the Respondent-State.