SUKAR MAHTO AND OTHERS Vs. STATE OF BIHAR

JUDGEMENT

(1.) By the judgment, dated 23.09.1993, passed, in Sessions Case No. 354 of 1989, by learned 2nd Additional Sessions Judge, Jamui, while the accused-appellant, Sukar Mahto, has been convicted under Sections 302 and 201 of the Indian Penal Code, the remaining accused, namely, Bhairo Mahto, Dhalo Mahto, Mangal Mahto, Bhagirath Mahto, Dhanu Mahto, Dagan Mahto, Hakim Mahto, Puran Mahto, Wakil Mahto, Munsi Mahto, Jamuna Mahto, Lalo Mahto, Naro Mahto, Kartik Mahto, Mahadeo Singh and Kunwar Singh along with accused Sukar Mahto have been convicted under Sec. 201 of the Indian Penal Code only.

(2.) By the order, dated 24.09.1993, while the convict, Sukar Mahto has been sentenced, for his conviction under Sec. 302 of the Indian Penal Code, to undergo imprisonment for life, the remaining convicted persons, namely, Bhairo Mahto, Dhalo Mahto, Mangal Mahto, Bhagirath Mahto, Dhanu Mahto, Dagan Mahto, Hakim Mahto, Puran Mahto, Wakil Mahto, Munsi Mahto, Jamuna Mahto, Lalo Mahto, Naro Mahto, Kartik Mahto, Mahadeo Singh and Kunwar Singh, along with convict, Sukar Mahto, have been sentenced to suffer rigorous imprisonment for a period of seven years each.

(3.) The case of the prosecution, as unfolded by the First Information Report, may, in brief, be described as under: