DIBAR GAGRAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) ALL the four appellants have been convicted under Section 302/34 of the Indian Penal Code and have been sentenced to undergo rigorous imprisonment for life by the Sessions Judge of Singhbhum West at Chaibasa vide judgment dated 20th January, 1997 in S.T. No. 250 of 1995.

(2.) AGAINST the said judgment of conviction and sentence passed by the Sessions Judge, the appellants have preferred the present appeal.

(3.) THE defence case is of falsely implication due to dispute with regard to "NEEM TREE".