SAMBHU RAI @ SAMBHU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) ON the last occasion, the case was directed to be listed even without lower court's records since it is an old matter and can be disposed off with the help of records produced by the counsel for the Appellants.

(2.) THE Appellants No. 1 and 2 have been convicted for the offence under Sections 307 and 148 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for three years and two years respectively under each count whereas Appellants No. 3 and 4 have been convicted for the offence under Sections 307, 149 and 148 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for three years and two years respectively by the 3rd Additional Sessions Judge, Buxar, in connection with Sessions Trial No. 108 of 1981 by a Judgment and order of conviction dated 24.2.1998.

(3.) THE defence of the Appellants is that they have been falsely implicated in the case on account of previous enmity and no such occurrence had taken place.