RAM SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Pursuant to the order dated 19.12.2013 the matter has been listed for further hearing.

(2.) Learned counsel for the appellants produces the evidence of the witnesses in Court for its convenience.

(3.) Appellants are convicted under Section 307/34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for five years by the 4th Additional District & Sessions Judge, Saran, Chapra by judgment dated 27.11.1995.