ASHISH MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE above death reference and the two appeals filed by the Appellants Ashish Mandal alias Ashis Mandal and Chandradeo Mandal respectively arise out of the same Judgment dated, 9.08.2005 passed by the first Additional Sessions Judge, Bhagalpur in Sessions Trial No. 205 of 2005/42 of 2005 and as such they have been taken up and heard together and this Judgment will dispose of all of them.

(2.) THE learned Additional Sessions Judge by the above Judgment has convicted both the Appellants under Ss. 376 and 302/34 of the Indian Penal Code and on 17.08.2005 without awarding separate sentence for the above offences, has sentenced both of them consolidately for the two offences, to death subject to the confirmation by this Court and has made the above death reference.

(3.) ON the basis of the above Fardbeyan, a case was registered. The Police after completing investigation submitted chargesheet against the Appellants.