STATE OF BIHAR Vs. RAJA YADAV

JUDGEMENT

(1.) :- Heard counsel for parties.

(2.) The Death Reference and the Criminal Appeals have been heard together and are being disposed of by this common judgment.

(3.) Appellant Rajo Yadav, Babloo Yadav, Manoj Yadav, Sanjay adav and Bishwa Nath Yadav have been found guilty for an offence under Section 302 read with Section 149 of the Indian Penal Code and have been sentenced to death, whereas appellant Shatrughan Yadav has been found guilty under Section 302 read with Section 149 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for life and also to pay a fine of Rs. 25,000.00. Appellant Rajo Yadav and Babloo Yadav have also been found guilty under Sections 27 and 35 of the Arms Act. However, no separate sentence has been passed under these counts.