- (1.) Heard Sri Ashwini Mishra, learned counsel for the appellants and Sri Jai Prakash Tripathi, learned A.G.A. for the State.
(2.) The appellants were charged for the offences under section 302 I.P.C. read with section 34 I.P.C. coupled with the offence of Section 25 Arms Act along with two other co-accused namely Uma Shanker and Shambhu Nath.
(3.) The trial court after having analyzed the testimony on record came to the conclusion that the other two co accused Uma Shanker and Shambhu Nath were entitled for the benefit of doubt keeping in view the direct testimony of P.W.-1 the informant / complainant, Umesh Rajbhar, coupled with the corroboration by the defence witness Bihari Lal who was produced as D.W.-1.;