ANANDA SEN,J. - (1.) Heard learned counsel for the appellants and learned counsel for the State.
(2.) Appellants are aggrieved by the Judgment of conviction and Order of sentence 20.2.1993, passed by the learned 2 nd Additional Sessions Judge, Palamau at Daltonganj, whereby, the appellants have been found guilty and convicted for the offence under Sections 302 / 34 of the Indian Penal Code. Upon hearing on the point of sentence, the appellants were sentenced to undergo R.I. for life for said offence.
(3.) According to the prosecution case as reveled in the fardbeyan of one Jagdish Mistry, the son of the deceased Ram Prasad Mistry, recorded on;