DIWAKAR PANDEY AND OTHERS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This appeal is directed against the judgment of conviction and order of sentence dated 21st July, 1995 and 24th July, 1995 respectively, passed by Sri Sudarshan Upadhyay, learned 3rd Addl. Sessions Judge, Deoghar, in Sessions Trial No. 89 of 1994 convicting the appellants under Sections 364 and 34 of the Indian Penal code and sentencing them to undergo rigorous imprisonment for ten years.

(3.) The informant, Indrawati Devya (PW 3), aunty of Satyanarayan Pandey, lodged a fardbeyan on 19th Aug., 1993 Le. about five weeks after Satyanarayan Pandey became traceless. It is alleged that he went to attend the Court in connection with a case under Sec. 107, Cr PC between the parties on 6th July, 1993. As he did not return of 4-5 days, the police was informed and the police came after 4-5 days, but he could not be traced.