STATE OF BIHAR Vs. MANOJ SINGH

JUDGEMENT

(1.) All the above nine appeals were heard together along with the Death Reference which arise out of one and the same judgment dated 27th April, 2002 and order dated 29th April, 2002 passed by 5th Additional Sessions Judge, Gaya in Sessions Trial No. 109 of 1998/202 of 1998. All the 11 appellants have been convicted under Sections 302 /149 IPC, and 27 of the Arms Act. Appellants Suchit Singh, Manoj Singh and Arvind Singh, S/o Baleshwar Singh have further been convicted under Section 302 IPC, appellant Dabloo Singh has also further been convicted under Section 307, IPC and appellants Suchit Singh, Manoj Singh, Dilip Singh, Mantu Singh and Bugan @ Devendra Kumar Singh have also been convicted under Section 380 IPC. Appellants Manoj Singh, Suchit Singh and Arvind Singh, S/o Baleshwar Singh have been sentenced to death under Section 302, IPC and rest 8 appellants have been sentenced to undergo life imprisonment i.e. till last day of their life under Sections 302/149, IPC. No separate sentence has been passed under other sections.

(2.) It is to be mentioned here that inadvertently, the Court below failed to mention name of the convict/appellant Sugan Singh while awarding sentences to the convicts. Later on, on the direction of the Court, he re-heard the convict Sugan Singh on the point of sentence and sentenced him to undergo life imprisonment i.e. till last day of his life, vide dated 25.4.2005.

(3.) This common judgment will govern the result of all the aforesaid 9 appeals as well as death reference.