KAMTA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since both these appeals arise of the same judgment and order of the learned Trial Court, they have been heard together and are being disposed of by the present common judgment and order.

(2.) These appeals have been preferred by the appellants assailing the impugned judgment of conviction dtd. 12/11/2007 and order of sentence dtd. 13/11/2007 passed by the learned Additional Sessions Judge F.T.C. 3, Nalanda (Biharsharif) in Sessions Trial No. 666 of 2003 arising out of Asthawan P.S. Case No. 186 of 2001, whereby appellants have been convicted and sentenced as under: <IMG>JUDGEMENT_59_LAWS(PAT)10_2022_1.jpg</IMG>

(3.) Heard Mr. Vikram Deo Singh, learned counsel with Mr. Rudal Singh, learned counsel appearing on behalf of the appellants in both the appeals, Ms. Shashi Bala Verma, learned Additional Public Prosecutor for the State in Cr. Appeal (DB) No. 1423 of 2007 and Mr. Dilip Kumar Sinha, learned Additional Public Prosecutor for the State in Cr. Appeal (DB) No. 25 of 2008.