SHEIKH SAGIR AND OTHERS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Under the judgment, dated 20.07.1993, passed, in Sessions Trial No. 169 of 1985, by learned 3rd Additional Sessions Judge, West Champaran, Bettiah, the appellants, Sheikh Sagir, Sheikh Bhannu @ Sabir and Sheikh Haroon, stand convicted under Sec. 302 read with Sec. 34 of the Indian Penal Code. In consequence of their conviction under Sec. 302 read with Sec. 34 of the Indian Penal Code, the appellants stand, under the order, dated 22.07.1993, sentenced to suffer imprisonment for life and pay a fine of Rs. 5,000.00 each and, in default thereof, undergo rigorous imprisonment for a period of two years.

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

(3.) During investigation, inquest was held over Kishori Sah's dead body, which was also subjected to post mortem examination, and, on completion of investigation, charge sheet was laid, under Sec. 302/34 of the Indian Penal Code, against the three accused persons aforementioned.