HAFIZ MIAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. A. K. Thakur, learned counsel for the appellants and Mr. Dilip Kumar Sinha, learned Additional Public Prosecutor for the State.

(2.) The appellants have challenged the judgment of conviction dated 14.03.2016 and the order of sentence dated 17.03.2016 passed by the learned Additional Sessions Judge-VI, Saran at Chapra in Sessions Trial No.209 of 2014 arising out of Baniyapur P.S. Case No.274 of 2013.

(3.) By the aforesaid judgment dated 14.03.2016, the appellants' Hafiz Mian @ Hafiz Miya, Khalil Mian @ Khalil Miya, Ibrahim Mian @ Ibrahim Miya and Qurban Mian @ Kurban Miya have been convicted for the offences punishable under Sections 302/34 and 323 of the Indian Penal Code (for short 'IPC').