GHAMANDI PASWAN AND ANOTHER Vs. STATE OF BIHAR

JUDGEMENT

(1.) Under the judgment, dated 27.08.1993, passed, in Sessions Trial No. 904 of 1987/163 of 1988, by learned Additional Sessions Judge, IX, Patna, the appellants, Ghamandi Paswan and Madhesh Paswan, stand convicted under Sec. 302 read with Sec. 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.) During investigation, police held inquest over Jamuna Prasad Yadav's dead body, which was also subjected to post mortem examination, and, on completion of investigation, charge sheet was laid, under Sec. 302 read with Sec. 34 of the Indian Penal Code, against accused Ghamandi Paswan, Madhesh Paswan and Awadhesh Paswan.