BRIJ KISHORE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) BY the impugned judgment, dated 09.02.2000, and order, dated 14.02.2000, passed, in Sessions Trial No. 532 of 1999/ 396 of 1996, by the learned 1st Additional Sessions Judge, Gaya, the present two appellants, Brij Kishore Singh and Kamleshwar Giri, stand convicted under Section 302 read with Section 34 of the Indian Penal Code (hereinafter referred to as 'IPC') and, following their conviction, as mentioned hereinbefore, the appellants have been sentenced to suffer imprisonment for life. Patna High Court CR. APP (DB) No.78 of 2000 dt. 17 -01 -2014 2

(2.) THE prosecution case, as unfolded, at the trial, may, in brief, be described as under:

(3.) IN support of their case, prosecution examined altogether 14 (fourteen) witnesses. The said six accused persons were, then, examined under Section 313(1)(b) of the Code of Criminal Procedure. In their examinations aforementioned, all the said six accused denied that they had committed the offences, which were alleged to have been committed by them, the case of the defence being that of denial. No evidence was adduced by the defence.