BALAK SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since both these appeals arise out of the same Sessions Trial No. 68 /1992, arising out of Beldaur Police Station Case No. 01 of 1992, with the consent of the parties, both these appeals are heard together.

(2.) The present appeals have been preferred by the appellants against the judgment of conviction, dtd. 21/6/1995, and the order of sentence, dtd. 22/6/1995, passed by learned Additional Sessions Judge" "II, Khagaria, in Sessions Trial No. 68 of 1992, arising out of Beldaur Police Station Case No. 01 of 1992, whereby the appellant Ram Singh, in Criminal Appeal (DB) No. 236 of 1995, was convicted for the offences punishable under Ss. 302 and 148 of the Indian Penal Code and Sec. 27 of the Arms Act, whereas the appellants in Criminal Appeal (DB) No. 167 of 1995 were convicted for the offence punishable under Sec. 147 of the Indian Penal Code.

(3.) Consequent upon their conviction, the appellant Ram Singh was sentenced to undergo rigorous imprisonment for life for the offence punishable under Sec. 302 of the Indian Penal Code, rigorous imprisonment for two years for the offence punishable under Sec. 148 of the Indian Penal Code and rigorous imprisonment for five years for the offence punishable under Sec. 27 of the Arms Act. The appellants in Criminal Appeal (DB) No. 167 of 1995 were sentenced to undergo rigorous imprisonment for two years each for the offence punishable under Sec. 147 of the Indian Penal Code. All the sentences were directed to run concurrently.