RAMCHIJ MISSIR Vs. STATE OF BIHAR

JUDGEMENT

(1.) By the judgment, dated 25.09.1993, passed, in Sessions Trial No. 363 of 1989/39 of 1991, by learned 6 th Additional Sessions Judge, Rohtas, at Sasaram, the accusedappellants, namely, Ram Chij Missir, Mahendra Missir and Khusi Missir, have been convicted under Sections 302 and 201 read with Section 34 of the Indian Penal Code. Following their conviction under Section 302 read with Section 34 of the Indian Penal Code, the accused-appellants aforementioned have been sentenced to suffer imprisonment for life ach and also to undergo, for their conviction under Section 201 read with Section 34 of the Indian Penal Code, rigorous imprisonment for a period of two years each, both the sentences having been directed to run concurrently.

(2.) The case of the prosecution, as unfolded by the First Information Report, may, in brief, be described as under:

(3.) At the trial, when charges, under Sections 302 and 201 read with Section 34 of the Indian Penal Code, were framed against the accused aforementioned, they all pleaded not guilty thereto.