SANJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise out of the judgments dtd. 6/3/2025 passed by the Patna High Court in Criminal Appeal (DB) Ors. vs. State of Bihar", and 1160/2016, titled "Laxman Sah and Ors. vs. State of Bihar", confirming the conviction and the sentences visited upon the appellants, vide judgments dtd. 27/8/2016 and 2/9/2016, passed by the learned VIII Additional Sessions Judge, East Champaran at Motihari, Bihar, in Sessions Trial Nos. 403/2009 and 936/2007 (both arising out of FIR/Case No. 15/2007 dtd. 25/1/2007 registered with Police Station - Adapur, District - East Champaran, Bihar).

(3.) The trial court had convicted the appellants under Ss. 302, 147 and 149 of the Indian Penal Code, 1860, and sentenced them to life imprisonment along with payment of fines, coupled with default stipulations.