NARAIN BIND Vs. STATE OF BIHAR

JUDGEMENT

(1.) THESE two appeals arise out of the same judgment and hence, have been heard together and they are being disposed of by this common judgment. Page 2432

(2.) BOTH the appeals are directed against the judgment dated 4.6.2001 passed by Sri Uma Kant Srivastava, 7th Additional Sessions Judge, Saran at Chapra in Session Trial No. 140 of 2000 by which he has convicted the appellants and on 6.6.2001 sentenced them each to undergo imprisonment for life for the offences under Sections 148, 302 and 302/149 of the Indian Penal Code.

(3.) ON the same date at 21.00 hours Fardbeyan was recorded in Chapra Sadar Hospital by S.P. Singh, S.I. of Police of Bhagwan Bazar police station. ON the basis of the above Fardbeyan formal F.I.R. (Ext. 5) was recorded. The police investigated the case and after completing investigation submitted chargesheet against the appellants.