PARMESHWAR SINGH @ AHIR Vs. STATE OF BIHAR

JUDGEMENT

(1.) (Oral) - These two appeals by the three appellants arise from the judgment of conviction and order of sentence dated 12th May, 1992 passed in Sessions Trial No 301 of 1987 by the Additional Sessions Judge X, Ara. Appellant Dinanath Singh has been found guilty for offence punishable under Sec. 302 of Indian Penal Code (IPC) and Sec. 27 of the Arms Act. He has been sentenced to life imprisonment and rigorous imprisonment for one year respectively for the two dereliction's but the sentences are to run concurrently. Appellant Parmeshwar Singh has been convicted under Sections 302/307/148/149 and 379 of IPC. He has further been convicted under Sec. 27 of the Arms Act. He has been sentenced to various terms for various offences as aforesaid upto rigorous imprisonment for life. Appellant Parmeshwar Singh @ Ahir has been sentenced under Sections 302/307/149/379 of Penal Code and has been awarded various sentences upto rigorous imprisonment for life. The sentences are to run concurrently.

(2.) Heard Ms Shama Sinha, the learned Amicus Curiae appointed by this Court and Shri Ajay Mishra, learned APP at length and perused the records.

(3.) It may be noted here that initially the trial, upon charge-sheet and cognizance and consequential committal, was of four persons that is the three appellants and one Ramanuj Singh who is the father-in-law of appellant Dinanath Singh. Ramanuj Singh died during trial itself. Accordingly, the remaining three were tried and have been convicted. Hence, the appeal by them.