MUKHANA YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) These two appeals have been preferred on behalf of five convicts of Sessions Trial No. 24/1985 of 137/1985 disiosed of by 4th AddI. Sessions Judcie, Gaya, who by his judciment and order dated 7th February. 1986 convicted the five appellants under Sections 302/149. IPC and sentenced them to life imprisonment. Appellant Chandra Yadav has been further convicted under Section 27 -A of the Arms Act and he has been sentenced to two years imprisonment. Appellants Mukhana Yadav and Samroo Yadav of Cr. Appeal No. 107/86 died during the pendency of this appeal and hence their appeal stands abated.

(2.) Cr. Appeal No. 109/86 has been preferred by Chander Ram Chandra Yadav.

(3.) These appellants were charged tried and convicted for the murder of Mahabir Paswan on 2nd February 1984 at village Mirakpur. P.S. Wazirganj in the district of Gaya.