CHHOTU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the State.

(2.) The appellants are aggrieved by the impugned Judgment of conviction and Order of sentence dated 11th of December, 1995, passed by the learned Additional Sessions Judge, Bermo at Tenughat, in Sessions Trial No. 216 of 1993, whereby, the appellants have been found guilty and convicted for the offences under Sections 302 / 149, 148 and 452 of the Indian Penal Code. Upon hearing on the point of sentence, the appellants have been sentenced to undergo imprisonment for life for the offence under Sections 302 / 149 of the Indian Penal Code, and R.I. for two years each, for the offences under Sections 148 and 452 of the Indian Penal Code, and all the sentences were directed to run concurrently.

(3.) It may be stated that originally there were seven accused persons, out of whom, the accused Rupan Singh died during trial. Out of the six appellants, who filed this appeal, the appellants Bistu singh, Gouri Singh and Mohan Singh died during the pendency of this appeal and, accordingly, by order dated 4.10.2018, their names were deleted from the array of appellants. This appeal, accordingly, survives with respect to the three surviving appellants, viz, Chhotu Singh, Raj Kumar Singh and Khirodhar Singh only.