AJAY DUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellants and learned Additional Public Prosecutor for the State.

(2.) THIS appeal has been preferred by the appellants against conviction of appellant nos. 1 and 2 for the offences under section 304 part II of the Indian Penal Code and sentenced to undergo rigorous imprisonment for seven years and Ajay Dubey convicted for the offences under section 385 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for one year whereas appellant no. 3 Baban Dubey convicted for the offences under Section 115 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for three years, all the sentences are to run concurrently, as awarded by learned 7th Additional Sessions Judge, Rohtas at Sasaram, on 18th January 2002, in Session Trial No. 405/2000/79/2000 arising out of Nasriganj P.S. Case No. 65/2000.

(3.) ON receipt of the above fardbeyan and other connected papers like inquest report etc. case was instituted and charge -sheet was submitted.