MISHRI YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH the appeals are directed against the judgment dated 16th January, 2002 passed by Sri Mazhar Imam, 2nd Additional Sessions Judge, West Champaran at Bettiah in Sessions Trial No. 323 of 1997/5 of 2000 by which he has convicted appellant Bhola Yadav under Section 302 of the Indian Penal Code and section 27 of the Arms Act and other appellants under section 302/34 of the Indian Penal Code and sentenced all the appellants to undergo imprisonment for life and has further sentenced appellant Bhola Yadav to undergo rigorous imprisoment for five years under section 27 of the Arms Act with the direction that the sentences of Bhola Yadav would run concurrently.

(2.) AS both the appeals arose out of the same judgment, they were heard together and are being disposed of by this common judgment.

(3.) THE reason behind the occurrence is said to be that there was land dispute between appellant Bhola Yadav and one Brija Yadav in which the deceased was intervening.