RAJENDRA MAHTO Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) (Oral) - Under challenge, in the present appeals, are the judgment of conviction and the order of sentence, dated 20.08.1993, passed, in Sessions Trial No. 498 of 1992, by learned Sessions Judge, Nalanda, at Biharshariff, whereby the appellants, namely, Rajendra Mahto, Sudama Mahto and Ram Ratan Mahto, 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 by the First Information Report, may, in brief, be described as under:

(3.) During investigation, inquest was held over Jagdish Prasads dead body, which was also subjected to post mortem examination, and, on completion of investigation, a charge sheet was laid, under Sections 302/34 of the Indian Penal Code, against all the accused persons aforementioned.