BHOLA SAO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Akhouri Awinash Kumar, learned counsel for the appellants in Criminal Appeal (DB) No. 54 of 1999(R), Mr. Suraj Kumar, learned counsel for the appellants in Criminal Appeal (DB) No. 59 of 1999(R) and Mr. Pankaj Kumar Mishra, learned A.P.P.

(2.) Since both these appeals arise out of a common judgment, they are being disposed of by this common order.

(3.) These appeals are directed against the judgment and order of conviction and sentence dtd. 4/2/1999 (sentence passed on 6/2/1999) passed by Mr. Rajesh Kumar Dubey, learned 8th Additional Judicial Commissioner, Ranchi in S.T. No. 213/1997, whereby and whereunder, the appellants have been convicted for the offence under Sec. 302/34 IPC and have been sentenced to undergo imprisonment for life.