SIYA RAM SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THERE are five appellants in this appeal, which has been preferred against the judgment and order dated 21 -4 -1986 passed by 1st Addl. Sessions Judge, Saran at Chapra, in Sessions Trial No. 249 of 1983 whereby all the appellants have been convicted under Section 302/34, I.P.C. and have been sentenced to undergo R.I. for life and fine of Rs. 1,000/ - each and in default further R.I. for six months. The appellants have been further convicted under Section 364/34, I.P.C. and sentenced to undergo R.I. for ten years and a fine of Rs. 500/ - each and in default further R.I. for three months. The sentences have been ordered to run concurrently.

(2.) APPELLANT No. 4 Raj Kumar Singh is dead and hence his appeal had abated. The appellants were tried and convicted for abduction and murder of Ranjit Singh on 11 -8 -1983 at 6 p.m. in village Pachhrukhi under Parsa P.S. in the district of Saran.

(3.) THERE is no direct evidence and the conviction of the appellants is based on certain circumstantial evidence, which according to defence was manufactured by some witnesses who appeared before the police and gave statements after several days after the occurrence i.e., 18 -8 -1983.