LUTAN PARIT Vs. STATE OF BIHAR

JUDGEMENT

(1.) BY the judgment, dated 08.04.1993, passed, in Sessions Trial No. 17/6 of 1983, by learned 1st Additional Sessions Judge, East Champaran, Motihari, the accused, Lutan Parit, Sree Parit, Krishna Singh, Parau Parit, Lalbabu Singh, Chandradeo Tiwary and Dubey Singh, stand convicted under Section 302 read with Section 34 of the Indian Penal Code. In consequence of their conviction, accused, Lutan Parit, Sree Parit, Krishna Singh, Parau Parit, Lalbabu Singh, Chandradeo Tiwary and Dubey Singh, stand, under the order, dated 15.04.1993, 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.) INQUEST was held over Lochan Pandit's dead body, which was also subjected to post mortem examination, and, on completion of investigation, charge sheet was laid, under Sections 147/148/149/452/324/323/325/302 of the Indian Penal Code, against nine accused aforementioned.