JAINANDAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the appeals arise out of the same judgment and. as such, they were heard together and are being disposed of by this common judgment.

(2.) Appellants in both the appeals were charged for offence under Section 302/149 of the Indian Penal Code. VIth Additional Sessions Judge, Munger by judg ment dated 19th of January, 1988 passed in Sessions Case No. 199 of 1981/100 of l985 found them guilty of the said offence and sentenced them to undergo rigorous imprisonment for life.

(3.) Aggrieved by the same, appellants have preferred the appeals.