- (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by a Division Bench of Patna High Court. Appeals filed by the appellant and two co-accused were dismissed by a common judgment.
(3.) Accused Uma Shankar was charged for commission of offence punishable under Section 302 of the Indian Penal Code, 1860 (in short the 'IPC') for having committed murder of Manji Singh (hereinafter referred to as the 'deceased'). Accused appellant Kulwant Singh and Awadh Singh were charged in terms of Section 302 read with Section 109 IPC for having abetted the aforesaid murder of the deceased by Uma Shankar. The trial Court found that the accusations have been established against the accused persons, Kulwant and Awadh and accordingly sentenced each for life for the offence punishable under Section 302 read with Section 109 IPC.;