GHANSHYAM YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Learned Counsel for the appellants Mr. Jitendra S. Singh and Mr. A.S. Dayal and learned Additional Public Prosecutor Ms. Laxmi Murmu representing the State,.

(2.) The present two appellants are the one who faced trial for the charge under Section 302/34 of the I.P.C. in Sessions Trial No.151/1994 before the learned court of 1st Additional District and Sessions Judge, Hazaribag arising out of Barkagaon P.S. Case No.77/1992 registered on 30th June 1993 under Section 324/307/34 of the I.P.C. to which Section 302 of the I.P.C. was added on 20th July 1993 against both the named accused/ appellants herein after the death of the victim Rameshwar Sao, who was the father of the informant Damodar Sao. Learned trial court convicted both of them for the charges under Section 302/34 of the I.P.C. by the judgment dated 23rd April 1997 and sentenced them to undergo rigorous imprisonment for life vide order dated 26th April 1997 which are impugned herein.

(3.) The First Information Report was recorded on the written report of Damodar Sao informant (P.W.5) dated 30th June 1993 narrating the occurrence in the following manner :-