RAKESH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ashok Chaudhary, learned senior advocate being assisted by Mr. Prakash Kumar and Mr. Ram Binay Singh, learned advocates for the appellants in Cr.Appeal (DB) No. 20 of 2015 and Cr.Appeal (DB) No. 30 of 2015, Mr. Manoj Kumar, learned advocate for the appellant in Cr.Appeal (DB) No. 291 of 2015 and Mr. Dilip Kumar Sinha, learned Additional Public Prosecutor being assisted by Mr. Abhimanyu Sharma and Ms. Shashi Bala Verma, learned Additional Public Prosecutors for the State.

(2.) The appellants in these appeals challenge the judgment of conviction dtd. 4/12/2014 and the order of sentence dtd. 11/12/2014 passed by the learned Additional Sessions Judge-IV, Saran at Chapra in Sessions Trial No. 206 of 2010 arising out of Sonepur P.S. Case No. 129 of 2008.

(3.) By the aforesaid judgment dtd. 4/12/2014, Surendra Singh (Cr.Appeal (DB) No. 20 of 2015) Amar Nath Singh, Manoj Singh @ Manoj Kumar Singh, Rudresh Singh and Mohan Singh (Cr.Appeal (DB) No. 30 of 2015) have been convicted for the offences punishable under Ss. 147 and 302 read with 149 of the Indian Penal Code (for short 'IPC') and Rakesh Kumar Singh @ Pappu Singh (Cr.Appeal (DB) No. 291 of 2015) has been convicted for the offences punishable under Ss. 147 and 302 of the IPC as well as Sec. 27 of the Arms Act.