ASHOK KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Sri Rana Pratap Singh, Senior Advocate and Sri Bakshi S.R.P. Sinha, Advocate appearing on behalf of the appellants and Sri Ashwini Kumar Sinha, Addl.Public Prosecutor for the Respondent. We have also heard Sri Kanhaiya Prasad Singh, learned Senior Counsel for the informant.

(2.) Both the appeals arise out of Judgment of conviction dated 8th July,2004 and order of sentence dated 10th July,2004, and as such, both the appeals were heard together and accordingly, are being disposed of by this common Judgment.

(3.) The appellants have challenged their order of conviction and sentence passed in Sessions Trial No.221 of 2001 by 5th Addl. Sessions Judge, Bhojpur at Ara, whereby they were held guilty and convicted for the offences under Sections 302/34,307/34 of the Indian Penal Code and 27 of the Arms Act and all the appellants were sentenced to rigorous imprisonment for life for the offence under Section 302/34 of the Indian Penal Code . They were further sentenced to undergo rigorous imprisonment for 10 years for the offence under Section 307/34 of the Indian Penal Code and also to undergo rigorous imprisonment for four years for the offence under Section 27 of the Arms Act. Alt the sentences passed against the appellants were ordered to run concurrently. No sentence of fine has been passed.