RAMASHISH MAHTO AND OTHERS Vs. STATE OF BIHAR

JUDGEMENT

(1.) By the impugned judgment, dated 25.02.1993, passed, in Sessions Trial No.211/40 of 1987, by the learned 1st Additional Sessions Judge, Motihari, the present four appellants, namely, Ramashish Mahto, Deochand Mahto, Lal Babu Mahto and Sonelal Mahto @ Sonalal Mahto, stand convicted under Sec. 302 read with Sec. 34 of the Indian Penal Code. Following their conviction, as mentioned hereinbefore, the learned 1st Additional Sessions Judge, Motihari, has sentenced them, on 26.02.1993, to suffer imprisonment for life.

(2.) The prosecution's case, as unfolded, at the trial, may, in brief, be descried as under:

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