RAM BARAI RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) By judgment pronounced on 25-3-1985 in Sessions Trial No. 264/87 of 1982-83, the 6th Additional Sessions Judge, Patna convicted the appellants of two sets of appeal for the offence punishable under Section 302/149 Indian Penal Code and sentenced to imprisonment for life. Two of the appellants, namely, Nawal Rai and Vali Rai (appellants in Cr. Appeal No. 242 of 1985) were convicted under Section 27 Arms Act but no separate sentence has been passed.

(2.) The prosecution case has been set out in para-2 of the judgment under appeal as follows:

(3.) The defence of the; appellants was that Ambika Singh was murdered by some unknown persons at lonely place not in presence of any witness and the appellants have been implicated due to enmity.