SHANKAR RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) By judgment pronounced on 22-11-1995 in Sessions Trial No. 285/5 of 1994, the 2nd Additional Sessions Judge, Bhabhua found Shankar Ram and Sheodas Kamkar guilty under Section 302 I.P.C. and 27 Arms Act. Six other accused persons, who were tried alongwith these two appellants under Sections 302/149,307/148 I.P.C. and Section 27 Arms Act were not found guilty and acquitted. The Additional Sessions Judge passed sentence of death against Shankar Ram. Sheodas Kamkar was sentenced to imprisonment for life. Both the appellants have been convicted under Section 27 Arms Act but no separate sentence was awarded under this Section.

(2.) The Additional Sessions Judge has submitted the proceeding under Section 366 Cr. P.C. The condemned convict has preferred appeal from Jail (Cr. Appeal No. 406 of 1995). Sheodas Kamkar has preferred separate appeal (Cr. Appeal No. 379 of 1995).

(3.) The appellants were tried for having shot dead Ramayan Singh, a retired military man on the night of 30th October, 1993.