BENGA MUSAHAR AND ORS. Vs. STATE OF BIHAR

JUDGEMENT

(1.) Under the judgment, dated 20.03.1993, passed, in Sessions Trial No. 65 of 1984, by learned 3rd Additional Sessions Judge, at Arrah (Bhojpur), the appellants, Benga Mushahar, Lal Mohar Mushahar, Sita Ram Mushahar and Bahir Mushahar, stand convicted under Sections 302 read with Sec. 34 of the Indian Penal Code. Following their conviction, the accused-appellants have been sentenced to undergo life imprisonment.

(2.) The case of the prosecution may, in brief, described as follows:

(3.) At the trial, when charges, under Sec. 147/148/302 read with Sec. 34 of the Indian Penal Code, were framed against all the accused aforementioned, they all pleaded not guilty thereto. A separate charge was framed against accused Lal Mohar Mushahar under Sec. 323 of the Indian Penal Code. To the charge so framed, accused Lal Mohar Mushahar, too, pleaded not guilty.