RAMESH RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard Mr. Ankit Griyaghey, learned Advocate for the appellants and Mr. Abhimanyu Sharma, learned APP for the State.

(2.) All the four appellants have been convicted vide judgment dtd. 28/2/2019 for the offences under Ss. 302/34 of the IPC passed by the learned 6th Additional Sessions Judge, Bhojpur, Ara in connection with Sessions Trial No. 34 of 2010, arising out of Koilwar P.S. Case No. 206 of 2004. By order dtd. 2/3/2019, they have been sentenced to undergo imprisonment for life, to pay a fine of Rs.2000.00 and in default of payment of fine to further suffer R.I. for one month under Ss. 302/34 of the IPC.

(3.) One Ranjeet Kumar Ram is said to have been assaulted to death by the appellants and others. Only the four appellants ultimately faced the Trial.