Deepak Roshan, J. - (1.) The instant appeal is directed against the judgment of conviction and order of sentence, both dated 08.12.1994, passed in Sessions Trial No.99 of 1992, whereby the appellant no.1 - Gunwa Manjhi @ Guna Ram Manjhi has been found guilty for murder of Raso Manjhiyan and appellant no.2 - Jiblal Manjhi has been found guilty for committing murder in furtherance of common intention and thereby found guilty under Section 302/34 IPC.
(2.) The appellant No.1 has been convicted under Section 302 IPC and the appellant No.2 has been convicted under Section 302/34 IPC and both were sentenced to undergo R.I for life. They have also been ordered to pay fine of Rs.2,000/- and in default to undergo S.I for one year.
(3.) By an order dated 25.02.1999 the appellant no.1- Gunwa Manjhi @ Guna Ram Manjhi was released on bail, whereas appellant no.2-Jiblal Manjhi was granted bail by this Court vide order dated 14.02.1995.;