SUCHIT SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE sole appellant, Suchit Kumar Singh, who faced trial along with three others namely, Chando Bind, Arjun Singh, and Ram Deep Singh, who were acquitted, has preferred this appeal, against the order of conviction dated 27.5.2006 and imposition of sentence dated 28.5.2002, passed by Sri Baikunth Nath Shahi, Third Additional Sessions Judge, Begusarai, in Sessions Trial No. 164/1991/12/1993, wherein he has been held guilty and convicted for offence under Sec.302 IPC as also under Sec.27 of the Arms Act, and sentenced to undergo life imprisonment for offence under Sec.302 I.P.C. as also imposed fine of Rs. 5000/ -, in default of it to undergo Rl for six months; for setting aside the aforesaid impugned order of conviction and sentence.

(2.) NO separate sentence has been awarded for offence under Sec.27 of the Arms Act.

(3.) GENESIS of the occurrence is land dispute between Zameedar and Bataidar. The informant claims to be one of the Bataidars along with the deceased and others, who are said to be engaged in the process of harvesting wheat crops at the relevant time but rushed in there to see the occurrence. It has also been stated that Zameendar, Ram Deep Singh and Arjun Singh had deployed their lathaits to commit the crime.