SURESH BHAGAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) The three appellants along with one Niraj Kumar (since acquitted) were charged under Section 302/34 of the Indian Penal Code for committing the murder of Permeshwar Tepra Oraun.

(2.) The trial Court I.e.. Additional Sessions Judge. Gumla vide his judgment dated 12/9/1996 in ST No. 298 of 1995. convicted the present three appellants finding them guilty under Section 302/34 of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for life. The fourth accused namely. Niraj Kumar, was however, not found guilty by the trial Court and thereby he was acquitted.

(3.) Being aggrieved by the said judgment of conviction and sentence by the trial Court the appellants have preferred the present appeal challenging their conviction and sentence.