NARAYAN MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) BY judgment and order dated 5th March, 1985 the learned Additional Sessions Judge, Deoghar convicted these five appellants in Sessions Case No. 126/41 of 1982 -83 for offence punishable under Section 302 read with Section 34, I.P.C. and Sections 302/149 and Section 147, I.P.C.

(2.) THE appellants have been sentenced to life imprisonment under Section 302/34, I.P.C. but no separate sentence was passed under Sections 302/149 and 147, I.P.C.

(3.) APPELLANT No. 2 Pacho Mahto has died hence his appeal has abated. Now, we have to examine the validity of conviction of remaining four appellants.