MAULVI MIAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Under the judgment, dated 10.05.1993, passed, in Sessions Trial No. 261 of 1988/61 of 1991, by learned 1st Additional Sessions Judge, East Champaran at Motihari, the accused-appellants, namely, Maulvi Mian, Dargahi Mian, Wokil Mian and Md. Jalil, stand convicted under Section 302 read with Section 34 of the Indian Penal Code. Following their conviction, the accused-appellants have been sentenced, under the order, dated 11.05.1993, to suffer imprisonment for life.

(2.) The case of the prosecution, as unfolded at the trial, may, in brief, be set out as under:

(3.) At the trial, charges were framed under Sections 302 and 201 read with Section 34 of the Indian Penal Code against the accused persons, namely, Maulvi Mian, Wokil Mian, Jalil Mian and Dargahi Mian. To the charges so framed, all the accused pleaded not guilty.