RAM BAHADUR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsels appearing on behalf of the parties.

(2.) THIS appeal has been preferred by the four appellants, who have been convicted for the offences punishable under Sections 448, 323 and 307/34 of the Indian Penal Code and sentence to undergo rigorous imprisonment for one year each under Sections 448 and 323 of the Indian Penal Code and seven years each under Section 307 of the Indian Penal Code and also to pay a fine of Rs. 2,000/ - each, as awarded on 27th June, 2002 by Additional Sessions Judge, Fast Track Court No. 3, Darbhanga in Sessions Trial No. 276 of 1992 arising out of Bahadurpur P.S. Case No. 125 of 1990. However, all the sentences are to run concurrently.

(3.) DURING trial, the prosecution has examined altogether eight witness besides producing following documentary evidence: -