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Kailash Koiry @ Kailash Singh Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

HANUMANT GOVIND NARGUNDKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
DEONANDAN MISHRA VS. STATE OF BIHAR [REFERRED TO]
MULUWA VS. STATE OF MADHYA PRADESH [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. SURESH [REFERRED TO]
JOSEPH S O KOOVELI POULO VS. STATE OF KERALA [REFERRED TO]
RAM GAULAM CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
BODH RAJ VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
SAHADEVAN ALIAS SAGADEVAN VS. STATE REP [REFERRED TO]
STATE OF U P VS. SATISH [REFERRED TO]
JASWANT GIR VS. STATE OF PUNJAB [REFERRED TO]
RAMREDDY RAJESHKHANNA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF RAJASTHAN VS. KASHI RAM [REFERRED TO]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]

JUDGEMENT

(1.) By the judgment, dated 23.03.1993, passed, in Sessions Trial No. 437 of 1986/20 of 1990, by learned 1st Additional Sessions Judge, Bhabhua, the appellants, Kailash Koiry @ Kailash Singh, and Sheo Lochan Koiry @ Sheo Lochan Singh, stand convicted under Section 302 read with Section 34 of the Indian Penal Code. Following their conviction, the accused-appellants have been sentenced to undergo imprisonment for life.

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

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

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KAILASH KOIRY @ KAILASH SINGH Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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