BINOD SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant namely, Binod Sah @ Binod Kumar Gupta in Criminal Appeal No.181 of 1994 (R) and the appellant namely, Munna Sinha @ Gopal Kumar Sinha in Criminal Appeal No.184 of 1994 (R) are aggrieved of the judgment of conviction under section 302 I.P.C and under section 148 I.P.C and the order of sentence of R.I for life for the offence punishable under section 302 I.P.C, both dated 05.10.1994 passed by the learned Sessions Judge, Palamau at Daltonganj in Sessions Trial Nos.228 of 1993/298 of 1993.

(2.) By an order dated 29.11.1994 passed in Criminal Appeal No.181 of 1994 (R), the appellant namely, Binod Sah @ Binod Kumar Gupta was released on bail and by an order dated 14.12.1994 passed in Criminal Appeal No.184 of 1994 (R ), the appellant namely, Munna Sinha alias Gopal Kumar Sinha has been granted bail.

(3.) Five accused persons were put on trial in Sessions Trial Nos.228 of 1993/298 of 1993, however, the accused namely, Shamim Khalifa, Mahendra Ram alias Mahendra Chandel and Sanjay Kumar Ram alias Sanjay Chandel were acquitted of the charges framed against them.