MAHANAND YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH the appeals arise out of judgment and order dated 7.12.1994/8.12.1994 passed by 2nd Addl. Sessions Judge, Purnea in S.T. No. 138/22 of 1990/91 and as such both the appeals have been heard together and are being disposed of by this judgment.

(2.) THE appellants have been convicted for the offence under Section 302/34, IPC and sentenced to undergo imprisonment for life. Udai Chand Yadav, appellant in Cr.A No. 23/95 has further been convicted for the offence under Section 27 of the Arms Act and has been sentenced to undergo rigorous imprisonment for three years. The sentenced have been ordered to run concurrently.

(3.) INFORMANT Suresh Yadav gave his fardbeyan on 24.9.1989 at about