CHANDAN PASI Vs. STATE OF THE BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals arise from the final judgments and orders dtd. 4/9/2024 and 26/9/2024 passed by the High Court of Judicature at Patna in Criminal Appeal (DB) No.443 of 2017, which affirmed the judgment of conviction dtd. 27/3/2017 and the order of sentence dtd. 29/3/2017 passed by the Court of District & Session Judge, Buxar [Hereinafter referred to as the 'Trial Court'] in Sessions Trial No.256 of 2016, whereby a total of six persons were sentenced to life imprisonment along with a fine of Rs.10,000.00 each under Sec. 302/34 of the Indian Penal Code 1860 ['IPC' for short], one year simple imprisonment each under Ss. 448 & 323 along with Sec. 34 IPC with all of them running concurrently. Before us are three of the six convicts namely - Chandan Pasi, Pappu Pasi and Gidik Pasi. Here only it may be noted that there was a seventh accused person who was, by the process of law held to be a juvenile and thus dealt with in accordance with the applicable law.

(3.) By way of a factual background, it shall suffice to take notice of the following: