PARSHURAM SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) ALL these appeals which arise out of the same judgment and order dated 26.9.1987 passed by 4th Additional Sessions Judge, Ara, in Sessions Trial No. 209 of 1984, have been heard together and are being disposed of by this common judgment.

(2.) APPELLANT Jomdhari Koeri alias Lukuri of Cr. Appeal No. 509/87 and appellant Mudrika Ram of Cr. Appeal No. 581/87 have been convicted and sentenced to undergo imprisonment for life under Section 302 read with Section 34 of the Indian Penal Code (in short, IPC). Remaining seventeen (17) appellants of Cr. Appeal Nos. 524/ 87, 536/87, 554/87 and 560/87 have bene convicted and sentenced to undergo imprisonment for life under Section 302 read with Section 149, IPC.

(3.) DR. Rama Kant Pathak (PW 5) in his evidence has said that on 25-7-1983 he was posted at Jagdishpur State Dispensary as Medical Officer and on that day he had conducted post-mortem examination on the dead-body of deceased and found the following ante-mortem injuries: