SANJAY SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellants as well as learned Additional Public Prosecutor.

(2.) APPELLANTS Sanjay Singh and Shatroghan Singh, who have been found guilty for an offence punishable under Section 307/34 of the I.P.C. vide judgment dated 13.08.2002 and directed each of them to undergo rigorous imprisonment for seven years as well as to pay fine of Rs. 500/ - in default thereof, to undergo rigorous imprisonment for a month vide judgment of sentence dated 17.08.2002 passed by the 6th Additional Sessions Judge, Aurangabad in Sessions Trial No. 219 of 1994/ 240 of 2001, have preferred instant appeal.

(3.) ON the basis of the aforesaid first information report, Obra P.S. Case No. 148 of 1993 was registered under Sections 324, 307, 325, 323, 34 of the I.P.C. whereupon investigation commenced and after concluding the same, chargesheet was submitted followed with cognizance, as well as committed and, after conduction of trial, met with ultimate result, subject matter of instant appeal.