SHAIL DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) ALL the three appeal arise out of the judgment and order of the same date and as such they have been heard together and are being disposed of by this common judgment. Appellant No. 1 Shail Devi and Appellant No. 2 Bebi Devi in Cr. Appeal No. 276 of 2002 are the wife and the daughter of sole appellant Ramanuj Singh of Cr. Appeal No. 308 of 2002. Abodh Singh and Mohan Singh appellant in Cr. Appeal No. 293 of 2002 are the sons of Umesh Singh, who was also an accused in the case but died during the pendency of the trial and happened to be the brother of appellant Ramanuj Singh. They were all put on trial for offence under Sec.302/34 of the Indian Penal Code and appellant Ramanuj Singh was further charged for offence under Sec.27 of the Arms Act. Additional Sessions Judge, Fast Track Court No. I. Begusarai, by judgment dated 16th of May, 2002 passed in Sessions Trial No. 270 of 1987 held all the appellants guilty of offence under Sec.302/34 of the Indian Penal Code and sentenced them to undergo R.I. for life. The appellant Ramanuj Singh has also been found guilty under Sec.27 of the Arms Act and sentenced to undergo R.I. for 5 years. The sentences were directed to run concurrently.

(2.) AGGRIEVED by the same appellants have preferred these appeals.

(3.) ON the basis of the aforesaid information Begusarai PS. Case No. 168 of 1986 was registered under Sec.302 of the Indian Penal Code and 27 of the Arms Act.