ANIL TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellants in these two appeals have challenged the common judgment of conviction dtd. 8/7/2015 and the order of sentence dtd. 13/7/2015 passed by the learned 7th Additional Sessions Judge, Rohtas at Sasaram in Sessions Trial No. 384 of 2011.

(2.) By the aforesaid judgment dtd. 08/7/2015, the appellants have been convicted for the offences punishable under Sec. 302/ 34 of the Indian Penal Code (for short 'IPC') and sec. 27 of the Arms Act.

(3.) After hearing the convicts on the point of sentence, vide consequential order dtd. 13/7/2015, the Trial Court sentenced them to undergo rigorous imprisonment for life and a fine of Rs.10,000.00 each for the offence punishable under Ss. 302/34 of the IPC and in default of payment of fine, to undergo imprisonment for an additional period of six months and rigorous imprisonment for three years and to pay a fine of Rs.1,000.00 for the offence punishable under Sec. 27 of the Arms Act and in default of payment of fine, to undergo imprisonment for an additional period of one month. The trial court directed that both the sentences shall run concurrently.