KISHUN THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the appellants and learned counsel for the State.

(2.) These criminal appeals arise out of same judgment of conviction and order of sentence, hence they have been heard together and are being disposed of by this common judgment.

(3.) The criminal appeals have been preferred against the judgment of conviction and the order of sentence dtd. 28/8/1995 passed by Shri Damodar Prasad, learned 1st Additional Sessions Judge, Arrah in Sessions Trial No.297 of 1980 arising out of Koilwar (Chandi) P.S. case No.3(1) of 1979, whereby and whereunder the appellants Sri Kishun Thakur and Ram Lal Mahto of Criminal Appeal (DB) No.270 of 1995 have been convicted under Ss. 147 and 302/149 of the Indian Penal Code (referred to 'I.P.C.') and sentenced to undergo rigorous imprisonment for one year under Sec. 147 of I.P.C. and rigorous imprisonment for life under Ss. 302/149 of I.P.C. The Trial Court also convicted the appellant Hariman Ahir @ Hariman Yadav of Criminal Appeal (DB) No.301 of 1995, appellant Lallan Mahato of Criminal Appeal (DB) No.307 of 1995 and appellants Bishundhari Dusadh and Yogendra Dusadh of Criminal Appeal (DB) No.337 of 1995 under Ss. 148 and 302/149 of I.P.C. and sentenced to undergo rigorous imprisonment for two years under Sec. 148 of I.P.C. and undergo rigorous imprisonment for life under Ss. 302/149 of I.P.C. All the sentences have been directed to run concurrently.