BHIKHARI PANDEY @ GANPATI PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned Additional Public Prosecutor for the State.

(2.) The appellant, namely, Bhikhari Pandey @ Ganpati Pandey faced trial along with co-convict Radha Pandey, in Sessions Trial No. 128 of 1993 and the appellant and co-convict Radha Pandey were convicted for the offence punishable under Section 302/34 of the Indian Penal Code whereas co-convict Radha Pandey was separately convicted for the offence punishable under Section 27 of the Arms Act. The appellant and co-convict Radha Kishun Pandey were sentenced to undergo imprisonment for life for the offence punishable under Section 302/34 of the Indian Penal Code, whereas co-convict Radha Kishun Pandey was separately sentenced to undergo rigorous imprisonment for two years for the offence punishable under section 27 of the Arms Act.

(3.) The appellant filed the present appeal whereas coconvict Radha Pandey filed Criminal Appeal (DB) No. 20 of 1995 against the same judgment of conviction and sentence order dated 22.12.1994 and 212.1994 respectively passed by learned Sessions Judge, Bhojpur at Ara in the above stated Sessions Trial No. 128 of 199