LALJEET PRASAD RAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THERE are five appellants in this appeal. All the appellants are residents of village Raidih, P.S. Jasidih, District, Deoghar. The appellants were placed for trial before 1st Additional Sessions Judge, Deoghar, in Sessions Case No. 13 of 29 of 86/2 of 1986. The charge against the appellants was that they in furtherance of their common intention committed the murder of Angad Prasad Rai on 8th July, 1983 at village Ghorlash within P.S. Jasidih, District Deoghar. The appellants have been convicted under Section 302/34, I.P.C. and sentenced to life imprisonment. They have been convicted under Section 323/34, I.P.C. for beating Kusmil Rai but no separate sentence has been imposed for the said offence.

(2.) THE case of the prosecution is narrated by the Addl. Sessions Judge in para 2 of his judgment as follows:

(3.) DR . Shraddha Singh, who was medical officer, Jasidih State Dispensary, examined injured Kushmil Prasad Rai at 10.30 a.m. on 8 -7 -85 and found following injuries: