SATYA NARAIN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THESE two appeals arise from the same judgment of the trial court. These were, therefore, heard together and are being disposed of by this common judgment.

(2.) CRIMINAL appeal no. 458 of 1998 is on behalf of only one appellant, Ambika Singh. He was convicted by the trial court under Ss. 302, 336 and 148 of the Penal Code and Sec. 27, Arms Act and sentenced to undergo rigorous imprisonment for life u/s. 302, three years u/s. 148 of the Penal Code and five years for the offence committed under the Arms Act. No separate sentence was given u/s. 336 of the Penal Code. All the sentences awarded to him were directed to run concurrently.

(3.) ALL the appellants are closely related to each other. Satya Narain Singh (appellant no.1 in Criminal Appeal No.408 of 1998) is the father of Ambika Singh (the sole appellant in Criminal Appeal No. 458 of 1998) and Pirthwi Singh and Birbahadur Singh (appellants 4 and 5 in Criminal Appeal No. 408 of 1998). Shivji Singh and Sheo Nandan Singh (appellants 2 and 3 in Criminal appeal no. 408 of 1998) are brothers of Satya Narain Singh and Kanhai Singh (appellant no.6 in Criminal appeal No. 408 of 1998) is their nephew, being the son of another brother.