PARAS RAI AND OTHERS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Under the judgment, dated 07.04.1993, passed, in Sessions Trial No. 409 of 1989/36 of 1991, by learned 6th Additional Sessions Judge, Chapra, the accused-appellants, Paras Rai, Arjun Rai and Dinanath Rai, stand convicted under Sec. 307 read with Sec. 34 of the Indian Penal Code. Following their conviction, the accused-appellant, Dinanath Rai, has been sentenced to suffer imprisonment for life under Sec. 307 Part-II of the Indian Penal Code, and accused-appellants, Paras Rai and Arjun Rai, have been sentenced to suffer rigorous imprisonment for a period of ten years under Sec. 307 Part-I of the Indian Penal Code.

(2.) The case of the prosecution, as unfolded by the First Information Report, lodged by Chabila Rai (PW 6), may, in brief, be described as under:

(3.) On completion of investigation, charge sheet was laid, under Sections 147/148/149/323/324/337/307 of the Indian Penal Code, against eight accused persons aforementioned.