NIRAJ SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal has been filed by the two accused-appellants, namely, Niraj Singh and Ranjeet Singh, against judgment of conviction, dated 28.01.2006, under Sections 302 read with Section 34 of the Indian Penal Code, passed by Additional Sessions Judge, Fast Track Court-III, Jehanabad, in Sessions Trial Nos. 205 of 2005/126 of 2005, arising out of Karpi P.S. case No.107 of 2004, G.R. No. 1857 of 2004. The accused-appellants have been sentenced, by order, dated 31.01.2006, to suffer imprisonment for life under Section 302 read with Section 34 of the Indian Penal Code.

(2.) During the hearing of the appeal, appellant, namely, Niraj Singh, took the plea of juvenility vide I.A. No. 724 of 2014, whereupon his conviction was set aside and the case against him was remitted to Juvenile Justice Board, Arwal, for being dealt with in accordance with law.

(3.) It would be still relevant to state here that in Karpi P.S. Case No. 107 of 2004, dated 20.11.2014, from which the trial arose was registered against four accused persons, namely, 1. Niraj Singh, 2. Mithilesh Singh, 3. Ranjeet Singh, and 4. Ram Chandra Singh. Initially, the investigating officer submitted charge sheet No. 03 of 2005, dated 14.02.2005, against three accused persons, namely, Niraj Singh, Ranjeet Singh and Ramchandra Singh, showing investigation pending against accused Mithilesh Singh.