SAMBAL RAM Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Under the judgment, dated 10.06.1993, passed, in Sessions Trial No. 144 of 1985/52 of 1988, by learned 1st Additional Sessions Judge, Muzaffarpur, the appellants, Sambal Ram, Nanku Ram and Santu Ram, stand convicted under Section 302 read with Section 34 of the Indian Penal Code. Following their conviction, the accused-appellants have been sentenced to suffer imprisonment for life.

(2.) The case of the prosecution, as unfolded at the trial, may, in brief, be set out as under:

(3.) At the trial, a charge, under Section 302 read with Section 34 of the Indian Penal Code, was framed against all the accused aforementioned. To the charge, so framed, all the accused pleaded not guilty.