RAMESHWAR MAHTON Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS appeal has been preferred against the Judgment and Order passed on 25.11.1987 in Sessions Trial No. 407/84, 79/86 by then learned Additional Sessions Judge -III, Nawadah.

(2.) ALL the abovenamed three appellants have been convicted and sentenced to R.I. for life under Ss. 302/149 of the Indian Penal Code. They have further been convicted and sentenced to R.I. for three years u/s. 449 of the Indian Penal Code. The sentences awarded to them, however, have been ordered to run concurrently.

(3.) ON 19.2.1980 at 10.15 A.M., S.I., S. Pandey, O.C., Akbarpur Police Station recorded the fard beyan (Ext. No. 3) of Bundi Mahton at his house in Village '' Rajapur Indor, P.S. Akbarpur, District Nawadah. On the basis of his fard beyan (Ext. No. 3) a formal F.I.R. (Ext. No. 4) was drawn up and Akbarpur P.S. Case No. 7(2) 80 dated 19.2.1980 was registered against the accused -appellants and unknown under Ss. 147/148/302 of the Indian Penal Code and Sec. 3/5 of the Explosive Substance Act. After usual investigation police chargesheeted all the three accused -appellants for trial which ended in their conviction and sentence as mentioned above.