RAM NANDAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) By judgment pronounced on 29.4.1986 in Sessions Trial No. 12/83, the 4th Additional Sessions Judge, Gaya convicted all the fourteen accused persons under Sections 302/149,147, 148, 323 of the Indian Penal Code, 1860 and 27, Arms Act.

(2.) Three separate appeals have been preferred by the convicted accused. In Cr. Appeal No. 220 of 1986, appellants are Ram Nandan Singh and Kapil Singh. Both of them have been convicted under Section 302 read with Section 149, I.P.C. and have been sentenced to imprisonment for life. Appellant Ram Nandan Singh has been further convicted under Section 147 and 323, I.P.C. and sentenced to undergo R.I. for one year and six months respectively. Appellant Kapil Singh has been further convicted under Section 148, IPC and sentenced to undergo R.I. for two years. The sentences have been ordered to run concurrently.

(3.) In Cr. Appeal No. 238 of 1986 there are eleven appellants. All the appellants have been convicted under Section 302/149, I.P.C. and sentenced to imprisonment for life. Appellant No. 1 has further been convicted under Section 27 Arms Act and sentenced to two years R.I. The appellant Nos. 2, 4, 6, 7, 8, 10 and 11 have further been convicted under Section 147, I.P.C. and sentenced to R.I. for one year. Appellant Nos. 1, 3, 5 and 9 have further been convicted under Section 148, I.P.C. and sentenced to undergo R.I. for two years. Appellant Nos. 2, 3, 6, 7, 8 and 10 have further been convicted under Section 323, I.P.C. and sentenced to undergo R.I. for six months. All the sentences have been ordered to run concurrently.