DINESHWAR KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This criminal appeal at the behest of the appellants is directed against the judgment and order dated 31-3-1989 in S.T. No. 123 of 1985/3 of 1986 passed by Sri Damodar Prasad, the then Addl. Judicial Commissioner, Ranchi, whereby and whereunder they have been convicted under Sections 302/149 of the Indian Penal Code, 1860 and sentenced to undergo rigorous imprisonment for life thereunder. Further, they have been convicted under Sections 307/149 and 364/149 of the Indian Penal Code and sentenced to five years' rigorous imprisonment on each count. They have been further convicted under Section 148 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for six months thereunder. All the sentences have been directed to run concurrently.

(2.) The prosecution case, in brief, as made out in the fardbeyan (Exhibit 6), is as under:

(3.) The main defence is of innocence and false implication.