SAHEB KUMAR PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Amish Kumar, learned Amicus Curiae for the appellant No. 1 and learned A.P.P. for the State.

(2.) This criminal appeal has already been abated against the appellant Nos. 2 and 3, as both of them died during pendency of this appeal.

(3.) The present criminal appeal has been preferred in the year 1996, i.e. around 27 years, against the judgment of conviction and the order of sentence dtd. 17/11/1995 passed by Sri R.P. Chaudhary, 1st Addl. Sessions Judge, Khagaria in Sessions Case No. 127 of 1994, arising out of Gogri P.S. case No. 251/93 whereby and whereunder the appellant No. 1 has been convicted for the offence under Sec. 302 of the Indian Penal Code (hereinafter referred to as ' the I.P.C.") and Sec. 27 of the Arms Act and sentenced to undergo rigorous imprisonment for life under Sec. 302 of I.P.C. No separate sentence has been awarded under Sec. 27 of the Arms Act.