BANDHANA ORAON Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellants have challenged their judgment of conviction and order of sentence dated 23.3.2000 and 25.3.2000 respectively passed by 7th Additional Judicial Commissioner, Ranchi in ST No. 40 of 1998/ST No. 408 of 1998 whereby and whereunder they have been convicted under Section 302/34 of the IPC and also under Section 201 of the IPC. They were sentenced to undergo imprisonment for life for the offence under Section 302/34 of the IPC and further sentenced to undergo RI. For 7 years under Section 201 of the IPC.

(2.) As both the appeals arose from the same judgment of Court below, therefore they heard together and are being disposed of by this common judgment.

(3.) The prosecution was launched on the basis of fardbeyan of Mangra Bhagat (PW-8) brother of the deceased dated 2.4.1997.