SHAMBHU HAZARA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THESE three appeals have been preferred by the appellants against the judgment and order of conviction and sentence dated 6.2.2001/12.2.2001, passed by 6th Additional Sessions Judge, East Champaran, Bettiah in Sessions Trial No. 196 of 1996.

(2.) APPELLANT Ramadhar Patel has been convicted under section 302 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for life. Other eight appellants have been convicted under Section 302/149 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for life. All the appellants have further been convicted under Section 201 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for five years. Appellant Mahendra Prasad has further been convicted under Section 323 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for one year.

(3.) LAURIA P.S. Case No. 83 of 1995 was registered under Sections 302, 307, 401/34 of the Indian Penal Code and 27 of the Arms Act against all named accused persons. The case was investigated by the police and after completion of investigation chargesheet was submitted against all named accused persons. Cognizance was taken and the case was committed to the court of sessions for trial. On completion of trial the accused persons were convicted and sentenced as stated above.