GABBAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE two appellants, father and son, were put on trial for commission of offence u/s. 302/34 of the Indian Penal Code, 1860 . Appellant No. 1 Gabbar Singh was further charged for committing the offence u/s. 27 of the Arms Act. Eleventh Additional Sessions Judge, Saran at Chapra by judgment dated 8th of February, 2002 passed in Sessions Trial No. 237 of 2000 held both the appellants guilty of offence u/s. 302/34 of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for life. Appellant No. 1 was further found guilty of offence u/s. 27 of the Arms Act and sentenced to undergo rigorous imprisonment for two years. Sentences awarded to appellant Gabbar Singh were directed to run concurrently.

(2.) AGGRIEVED by the judgment of conviction and sentence appellants have preferred this appeal.

(3.) ON the basis of the aforesaid information Nayagaon P.S. case No. 34 of 1998 was registered u/s. 302/34 of the Indian Penal Code and the formal First Information Report was drawn at 11.30 P.M. on the same day i.e. 3.7.1998.