RAM ANUP SINGH Vs. STATE OF BIHAR
LAWS(SC)-2002-8-146
SUPREME COURT OF INDIA (FROM: PATNA)
Decided on August 07,2002

RAM ANUP SINGH Appellant
VERSUS
STATE OF BIHAR Respondents





Cited Judgements :-

SAHIB HUSSAIN @ SAHIB JAN VS. STATE OF RAJASTHAN [LAWS(SC)-2013-4-74] [REFERRED TO]
STATE OF U P VS. KISHANPAL [LAWS(SC)-2008-8-25] [REFERRED TO]
BACHITTAR SINGH VS. STATE OF PUNJAB [LAWS(SC)-2002-9-85] [REFERRED]
STATE VS. NAVIN AHUJA [LAWS(DLH)-2012-11-143] [REFERRED TO]
STATE VS. SANJAY DASS [LAWS(DLH)-2009-10-227] [REFERRED TO]
KARANJIT SINGH VS. STATE OF JAMMU AND KASHMIR [LAWS(J&K)-2004-5-12] [REFERRED TO]
SAIBANNA VS. STATE OF KARNATAKA [LAWS(SC)-2005-4-105] [REFERRED TO]
STATE OF RAJASTHAN VS. SHAHABUDEEN [LAWS(RAJ)-2019-10-13] [REFERRED TO]
STATE OF BIHAR VS. UMESH CHOUDHARY [LAWS(PAT)-2007-1-33] [REFERRED TO]
STATE OF MAHARASHTRA VS. TULSIRAM [LAWS(BOM)-2009-12-73] [REFERRED TO]
STATE OF MAHARASHTRA VS. ANKUSH MARUTI SHINDE [LAWS(BOM)-2007-3-24] [REFERRED TO]
ABDUL HANNAN VS. STATE OF WEST BENGAL [LAWS(CAL)-2008-8-23] [REFERRED TO]
NARESH KUMAR AND ORS. VS. STATE OF DELHI [LAWS(DLH)-2016-12-173] [REFERRED TO]
TARACHAND KAPARI VS. THE STATE OF BIHAR AND ORS. [LAWS(PAT)-2016-1-25] [REFERRED TO]
ALOKE NATH DUTTA VS. STATE OF WEST BENGAL [LAWS(SC)-2006-12-81] [REFERRED TO]
RECEIVED FROM ADDITIONAL SESSIONS JUDGE SINGRAULI VS. SANTOSH KUMAR SINGH [LAWS(MPH)-2011-3-20] [REFERRED TO]
OFFICE REFERENCE VS. GOVIND CHANDRA & OTHERS [LAWS(CHH)-2014-5-29] [REFERRED]
DHRUV KUMAR TIWARI ALIAS PAPPU VS. STATE OF U P [LAWS(ALL)-2008-9-72] [REFERRED TO]
STATE OF MAHARASHTRA VS. RENUKABAI ALIAS RINKU ALIAS RATAN [LAWS(BOM)-2004-9-207] [REFERRED TO]
HOLIRAM BORDOLOI VS. STATE OF ASSAM [LAWS(SC)-2005-4-13] [REFERRED TO]
THE STATE OF WEST BENGAL VS. DEBABRATA DAS [LAWS(CAL)-2016-3-18] [REFERRED TO]
PRADEEP VS. THE STATE NCT OF DELHI [LAWS(DLH)-2015-8-207] [REFERRED TO]
STATE OF MAHARASHTRA VS. MANOHARSINGH RAGHUVIRSINGH THAKUR [LAWS(BOM)-2003-8-156] [REFERRED TO]
STATE OF MAHARASHTRA VS. SURYA ALIAS SURESH NAGU ALIAS GANGARAM SHINDE ACCUSED [LAWS(BOM)-2007-3-235] [REFERRED]
STATE OF RAJASTHAN VS. JAMIL KHAN [LAWS(SC)-2013-9-86] [REFERRED TO]
VIKAS YADAV VS. STATE OF U.P. AND ORS. ETC. ETC. [LAWS(SC)-2016-10-20] [REFERRED TO]
SHANU T. HAMEED VS. STATE OF KERALA [LAWS(KER)-2010-10-484] [REFERRED TO]
GANESH SAH VS. STATE OF BIHAR [LAWS(PAT)-2023-11-31] [REFERRED TO]
UNION OF INDIA VS. V. SRIHARAN @ MURUGAN [LAWS(SC)-2015-12-10] [REFERRED TO]
UNION OF INDIA AND ORS VS. D K SHARMA S/O RAM DAS SHARMA AND ORS [LAWS(PAT)-2015-10-130] [REFERRED]
STATE OF U P VS. SATTAN ALIAS SATYENDRA [LAWS(SC)-2009-2-184] [REFERRED TO]
SWAMY SHRADDANANDA ALIAS MURALI MANOHAR MIS VS. STATE [LAWS(SC)-2008-7-56] [REFERRED TO]
STATE OF BIHAR VS. PRAJEET KUMAR SINGH [LAWS(PAT)-2007-3-160] [REFERRED TO]
JOJO ALIAS JOJOMON VS. STATE OF KERALA [LAWS(KER)-2011-3-380] [REFERRED TO]
STATE VS. SHANU T HAMEED [LAWS(KER)-2010-10-448] [REFERRED TO]
SANJAY KUMAR VALMIKI VS. STATE [LAWS(DLH)-2018-5-492] [REFERRED TO]
STATE VS. TIKA RAM [LAWS(DLH)-2005-3-2] [REFERRED TO]
HARU GHOSH VS. STATE OF WEST BENGAL [LAWS(CAL)-2008-3-56] [REFERRED TO]
STATE OF MAHARASHTRA VS. PRAKASH VINAYAKRAO SHINGNAPURE [LAWS(BOM)-2013-1-88] [REFERRED TO]
CHAILU VS. STATE OF U P [LAWS(ALL)-2007-8-162] [REFERRED TO]
STATE VS. GOPAL ALIAS MANI GOPAL [LAWS(DLH)-2009-8-252] [REFERRED TO]
DEEPAK VASANT KALE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2005-10-150] [REFERRED TO]
STATE OF MAHARASHTRA COMPLAINANT VS. DNYANESHWAR SURESH BORKAR [LAWS(BOM)-2006-5-27] [REFERRED TO]
RAHISUDDIN VS. STATE [LAWS(DLH)-2013-9-396] [REFERRED TO]
STATE OF GUJARAT VS. JIVRAJBHAI RAMJIBHAI KOLI [LAWS(GJH)-2024-3-49] [REFERRED TO]
KARIM KHADIA VS. STATE OF ORISSA [LAWS(ORI)-2002-10-72] [REFERRED TO]
SWAMY SHRADDANANDA ALIAS MURALI MANOHAR MISHRA VS. STATE OF KARNATAKA [LAWS(SC)-2007-5-162] [REFERRED TO]


JUDGEMENT

Bisheshwar Prasad Singh, J. - (1.)This appeal has been preferred by the three appellants herein i.e. Ram Anup Singh, Babban Singh and Lallan Singh. Ram Anup Singh is the father of Babban Singh and Lallan Singh. The appeal arises out of an incident that occurred on 27th March, 1997 in which four innocent lives were lost. Amongst the deceased were Madan Singh, brother of Ram Anup Singh accused, his wife Sheoji Devi, his daughter Sita Devi and his son-in-law Shambhu Sharan Dubey. Since Madan Singh had only one daughter namely, Sita Devi, the appellants virtually annihilated the entire family of Madan Singh who resided in village Dilman Chapra with his wife, his daughter and his son-in-law. It is the case of the prosecution that the daughter of Madan Singh and his son-in-law lived with him and looked after Madan Singh and his wife and also cultivated the lands.
(2.)The appellants were put up for trial before the 4th Additional District and Sessions Judge, East Champaran, Motihari who by judgment and order dated 3/9-3-2002 in Sessions Trial No. 319/33 of 1997 found the appellant Ram Anup Singh guilty of the offence u/S. 302/34, 302/109 IPC and Section 27 of the Arms Act and sentenced him to death u/S. 302/34 IPC and 302/109 IPC. Appellants Babban Singh and Lallan Singh were found guilty of the offence u/S. 302 IPC and Section 27 Arms Act. They were also sentenced to death u/S. 302 of IPC. The Trial Court passed no separate sentence u/S. 27 of the Arms Act.
(3.)Aggrieved by the judgment and order of the Trial Court the appellants preferred Criminal Appeal No. 126 of 2000 before the High Court of Judicature at Patna. The learned Additional Sessions Judge also made a reference to the High Court for confirmation of the sentence of death passed against the appellants which was registered as Death Reference No. 4 of 2000.


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