MOHAN KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) These two appeals arose out of a common judgment dated 13.5.1996, passed by Additional Sessions Judge, Bokaro in Sessions Trial No. 27 of 1993. Both have been heard together and are being disposed of by a common judgment.

(2.) Both the appellants, namely, Mohan Kumar Sinha and Binod Kumar Pandey have been convicted under Sections 302/34 and 380/34 of the Indian Penal Code and Mohan Kumar Sinha has further been convicted under Section 411 of the Indian Penal Code. Both of them have been sentenced to undergo rigorous imprisonment for life under Section 302/34 of the Indian Penal Code No separate sentence has been awarded under Sections 380/34 and 411 of the Indian Penal Code.

(3.) On 6-6-1992 at 6.30 a.m. Raj Bali Sharma (P.W. 9) Sub-Inspector of Police of Bokaro Steel City Police Station, recorded fardbeyan (Ext. 3) of Satya Prakash Mishra, P.W. 6 at 48, Co-operative Colony, Bokaro Steel City and a formal First Information Report, Ext. 9 was drawn, vide Bokaro Steel City Police Station Case No. 229 of 1992, under Sections 302/34, 380 and 411 of the Indian Penal Code against Mohan Kumar Sinha and Binod Kumar Pandey, the two appellants herein.,