PARMESHWAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) In Sessions Case No. 485/85, in the file of VIth Addl. District and Sessions Judge, Munger, 17 persons were placed on trial. Accused Ram Saran Singh was charged under Sections 302/148, I.P.C. and 27 of the Arms Act. The other sixteen accused persons were charged under Section 302/149/147, I.P.C. three accused were further charged under Section 323, I.P.C. and one accused was charged under Section 379, I.P.C. The judgment was delivered on 14.11.1996.

(2.) The trial Judge acquitted Jai Kishore Singh and Shambhu Singh and the remaining accused were convicted for the charges framed against them. Accused Ram Saran Singh has been sentenced to life imprisonment. He was also sentenced under Sections 148, I.P.C. and 27 of the Arms Act, but no separate sentence was awarded. The remaining accused were convicted under Sections 302/149, I.P.C. and sentenced to life imprisonment, but no separate sentence was awarded under Section 147 or 323, I.P.C. These two appeals have been preferred against the order of conviction and sentence passed against the appellants.

(3.) Criminal Appeal No. 561/86 has been preferred by fourteen persons who were convicted under Sections 302/149, I.P.C. and Cr. Appeal No. 588/86 has been preferred by accused Ram Saran Singh, who was convicted under Section 302, I.P.C.