RAM BABU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) All the present appeals have been filed under Sec. -374(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') against the judgment of conviction dtd. 1/11/2014 and order of sentence dtd. 7/11/2014 rendered by learned Additional Sessions Judge-VII, Vaishali at Hajipur in Sessions Trial No. 242 of 1987, arising out of Muzaffarpur Rail P.S. Case No.78 of 1986, by which the appellants/convicts namely, Uday Singh, Ranjit Chaudhary, Sachchidanand Singh, Sunil Kumar Singh, Sanjay Singh and Ram Babu Singh have been convicted and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.25,000.00each for the offence punishable under Sec. -302 of I.P.C. read with Sec. -149 of I.P.C. The fine amount which has been imposed will be payable to the legal heirs of the deceased Nawal Kishore Chaudhary.

(2.) The factual matrix of the present case is as under:

(3.) Heard Mr. Ramakant Sharma, learned Senior Advocate assisted by Mr. Ajay Thakur and Mr. Rajesh Kumar for the appellants and Mr. Sujit Kumar Singh for the respondent-State in all the appeals.