SATYENDRA SHARMA AND SURENDRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH these appeals arise out of a common judgment and hence, they are being disposed of by this common judgment.

(2.) THESE appeals are directed against the judgment dated 15.4.2002 passed by the 6th Additional Sessions Judge, Chapra (Saran) in Sessions Trial No. 475 of 1996 by which he has convicted both the appellants under Section 302/34 of the Indian Penal Code and has sentenced them each to undergo imprisonment for life and also to pay a fine of Rs. 5000/- each and in default to undergo further R.I. for a period of six months.

(3.) THE appellants have examined D.W. 1 Prof. Ram Jatan Sinha, D.W.2 Jawahar Prasad and D.W.3 Shrikant Nirala, the then M.L.As. and the members of the Paper Laid On Table Committee of the Bihar Legislative Assembly to prove the alibi of appellant Surendra Sharma.