UDAY KUMAR SINGH @ UDAY SINGH Vs. KAMESHWAR SINGH

JUDGEMENT

(1.) UNDER challenge, in the present appeals, are the judgment, dated 13.01.2014, of conviction, in Sessions Trial No.242 of 1987, by learned Ad hoc Additional Sessions Judge II, Vaishali at Hajipur, and the order, dated 18.01.2014, whereby sentences have been passed against all the accused -appellants.

(2.) BY the impugned judgment, the learned trial Court has convicted all the accused -appellants, except accused -appellant, Kameshwar Singh, namely, (i) Uday Kumar Singh @ Uday Singh, (ii) Ranjeet Choudhary, (iii) Ram Babu Singh, (iv) Sachitanand Singh @ Sachchidanand Singh, (v) Sanjay singh, (vi) Kapildeo Singh, (vii) Sunil Kumar Singh, and (viii) Surendra Singh, under Sections 302 read with Section 149 of the Indian Penal Code. Following their conviction under Section 302 read with Section 149 of the Indian Penal Code, the accused -appellants, namely, (i) Uday Kumar Singh @ Uday Singh, (ii) Ranjeet Choudhary, (iii) Ram Babu Singh, (iv) Sachitanand Singh @ Sachchidanand Singh, (v) Sanjay singh, (vi) Kapildeo Singh, (vii) Sunil Kumar Singh, and (viii) Surendra Singh, have been sentenced to undergo imprisonment for life and, pay fine of Rs. 10,000/ - each. Following his conviction under Section 302 of the Indian Penal Code, the accused -appellant, Kameshwar Singh, has been sentenced to undergo imprisonment for life and, pay fine of Rs. 25,000/ -.

(3.) AT the trial, when a charge, under Section 302 read with Section 149 of the Indian Penal Code, was framed, the accused -appellants, namely, (i) Kameshwar Singh, (ii) Sunil Kumar Singh, (iii) Ram Babu Singh, (iv) Ram Surat Choudhary, (v) Ranjeet Choudhary, (vi) Sachchidanand Singh, (vii) Sanjay Singh, (viii) Uday Singh, (ix) Basawan Singh and (x) Surendra Singh, the accused -appellant pleaded not guilty thereto. When charges, under Section 302 read with Section 149 and 302 read with Section 109 of the Indian Penal Code, were framed against accused -apellant, namely, (i) Uma Shankar Singh, (ii) Kapildeo Singh and (iii) Surendra Singh, they, too, pleaded not guilty to the charges so framed.