LOKMAN MIAN Vs. STATE OF BIHAR NOW JHARKHAND

JUDGEMENT

(1.) The appellants, Lokman Mian and Md.Siddique, were arrayed as A-1 and A-2, along with Hafizan Bibi, who was arrayed as A-3. The trial Judge acquitted Hafizan Bibi while the appellants alone were found guilty.

(2.) The appellants were charged under Sections 302/34, 307 and 323 of the Indian Penal Code, on the allegation that at 7.30 a.m. On 10-8-1980 the appellants caused injuries to Md. Chirauddin, leading to his death and that when Gulam Rasool, PW-6 and Abdul Mian, PW-12, intervened, with a view to cause the death of PW-6, they attempted to murder PW-6 and caused injury to PW-12, Abdul Mian.

(3.) The trial Judge finding the appellants guilty, as charged, sentenced each one of , them to imprisonment for life under Section 302/34 of the Indian Penal Code, while they were sentenced to seven years rigorous imprisonment under Section 307 of the Indian Penal Code. On being found guilty under Section 323, IPC, each one of them was sentenced to three months rigorous imprisonment. The present appeal by the convicted accused is against the said conviction and sentence.