MUNNA KOIRI Vs. STATE OF BIHAR

JUDGEMENT

(1.) SINCE all these appeals arise out of the same judgment and order, they have been heard together and are being disposed of by this common judgment.

(2.) ALL the appellants have been convicted u/s. 302/34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for life.

(3.) THE appellants pleaded not guilty and stated that they had been falsely implicated in this case due to enmity.