JANKI YADAV AND ANR. Vs. STATE OF BIHAR

JUDGEMENT

(1.) (Oral) - The present appeal has been filed against the judgment of conviction and order of sentence, dated 19.03.1993, under Sections 302 read with Sec. 34 of the Indian Penal Code, passed by the learned 2nd Sessions Judge, Jamui, in Sessions Case No. 137 of 1984, arising out of Khaira Police Station Case No. 79 of 1983 (corresponding to G.R. No. 870 of 1983) and sentencing them to suffer imprisonment for life.

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

(3.) On the basis of the written report of Bhuneshwar Tanti, Khaira Police Station Case No. 79 of 1983, under Sec. 302/34 of the Indian Penal Code, was registered against the two accused aforementioned.