AJIT SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) We have heard Mr. Rama Kant Sharma, the learned Sr. Advocate assisted by Mr. Rabindra Kumar and Mr. Ram Prakash Kumar, the learned Advocates for the appellants in all the three appeals. The State has been represented by Mr. Dilip Kumar Sinha, the learned APP.

(3.) The appellants (five in number) have been convicted under Ss. 302/34 of the Indian Penal Code vide judgment dtd. 22/5/2017, passed by the learned Sessions Judge, Begusarai in connection with Sessions Case No. 191 of 2017 (CIS No. 199 of 2017), arising out of Barauni (FCI- O.P.) P.S. Case No. 369 of 2016. By order dtd. 24/5/2017, all the appellants have been sentenced to undergo imprisonment for life for the offence punishable under Ss. 302/34 of the IPC.