BABAN SAH AND OTHERS Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present batch of three appeals is directed against the judgment of conviction and order of sentence dated 07.07.1992 passed by the learned First Additional Sessions Judge, Muzaffarpur, in Sessions Trial No. 108 of 1991/10 of 1991 by which the surviving eight appellants of Criminal Appeal (D.B.) No. 253 of 1992 and the one of Criminal Appeal (D.B.) No. 260 of 1992 were held guilty of committing the offence under Sec. 201 of the Indian Penal Code and each of them was directed to suffer rigorous imprisonment for three years.

(2.) So far as the surviving two appellants of Criminal Appeal (D.B.) No. 343 of 1992 is concerned, each of them was held guilty besides of committing offence under Sec. 201 of the Indian Penal Code, also under Sec. 302 of the Indian Penal Code and in addition to being directed to serve rigorous imprisonment for three years Under Sec. 201 each of them was directed to serve rigorous imprisonment for life under Sec. 302/34 of the Indian Penal Code.

(3.) We have heard the three appeals together and we are disposing them of by this common judgment.