LAL BABOO SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) We have heard the learned counsel for the appellants and learned Additional Public Prosecutors for the State.

(3.) All accused persons/appellants, namely, Lal Baboo Singh, Shivjee Singh and Vidya Sagar Singh along with accused Shyamdeo Singh were tried by the learned 4th Additional Sessions Judge, Vaishali at Hajipur in Sessions Trial No. 38 of 1995 arising out of Desari P.S. Case No. 25 of 1994 under Sec. 302/34 of the Indian Penal Code and accused/appellant Vidya Sagar Singh was also charged and tried under the offence under Sec. 302 of the Indian Penal Code.