RAMAKANT DUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) APPELLANTS, Ramakant dubey and Srikant Dubey, have been convicted and sentenced to undergo rigorous imprisonment for life for an offence under isection 302 read with Section 34 of the Indian penal Code by Sessions Judge, East champaran, Motihari, vide judgment and order dated 7th November, 1992, passed in sessions Trial No. 221 of 1991.

(2.) THE prosecution case, briefly stated, is like this : -

(3.) IT is further alleged that Kapildeo dubey (RW. 7), brother of the deceased, rushed forward upon which he was given a lathi blow by appellant, Srikant Dubey and gauri Devi (since dead) gave a Dabiya blow on his head. Similarly, when Prem Chandra dubey, the son and Bhagwati Devi, wife or the deceased, stepped forward they were assualted by Raja Dubey, Ramakant Dubey and Gauri Devi. As a result of the assault, punyadeo Dubey died at the spot.