MUNNA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) All the three appeals have been taken up together and are being disposed of by this common judgment.

(2.) Appellant/Munna Singh and appellant /Uma Singh have challenged their conviction in Cr. Appeal (DB) Nos. 343/2017 and 328 of 2017 respectively. Appellant / Uma Singh is the father of appellant /Munna Singh. They stand convicted for the offences under Ss. 302 IPC and Sec. 27 of the Arms Act by judgment dtd. 17/1/2017 passed by the learned Additional Sessions Judge -IV, Kaimur at Bhabhua in Sessions Trial No. 07 of 2014 arising out of Bhabhua P.S. Case No. 300 of 2013. By order dtd. 23/1/2017, they have been sentenced to undergo imprisonment for life along with a fine of Rs. Patna High Court CR. APP (DB) No.343 of 2017 dt.14/3/2024 10,000/- for the offence under Sec. 302 IPC and imprisonment for two years for the offence under Sec. 27 of the Arms Act.

(3.) Cr. Appeal (DB) No. 626/2018 has been preferred by appellant/Satyendra Singh, who is the father of the deceased and also the informant of the case, who is aggrieved by acquittal of two of the accused persons put on trial later because of their being charge-sheeted later, namely, Nagina Singh and Dhupan Singh, who have been acquitted of all the charges by judgment dated 04. 04.2018 passed by the learned Sessions Judge -IV, Kaimur (Bhabhua) in Sessions Trial No. 420 of 2016 /564 of 2016 arising out of Bhabhua P.S. Case No. 300 of 2017