- (1.) Heard learned counsel for the appellants, learned counsel for the informant and learned counsel for the State.
(2.) This appeal is directed against the judgment of conviction dated 19.04.2001 and order of sentence dated 21.04.2001 passed by Shri Braj Kishore Pandey, learned 5th Additional Sessions Judge, Giridih in Sessions Trial No. 69 of 1996, by which judgment, he found the appellants guilty for the offence under Section 307/34 of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for seven years and also sentenced them to undergo rigorous imprisonment for six months under Section 448/34 of the Indian Penal Code. Both the sentences are directed to run concurrently.
(3.) It is submitted by learned counsel for the appellants that the prosecution has failed to prove the charges beyond reasonable doubts and as per the doctor's evidence, there was no sufficient injury to cause death of the injured, and hence, the conviction of the appellants under Section 307/34 of the Indian Penal Code is bad in law and fit to be set aside.;