STATE OF BIHAR Vs. LAMBOO SHARMA

JUDGEMENT

(1.) Death Reference No. 3 of 2019 has been registered on the reference made by the trial court under Sec. 366 of the Code of Criminal Procedure, whereby vide order of sentence dtd. 20/8/2019 passed by 3rd Additional Sessions Judge, Ara, Bhojpur in Sessions Trial No. 35 of 2016 arising out of Ara Town P.S. Case No. 24 of 2015, the convict Lamboo Sharma @ Munna Sharma @ Sachidanand Sharma has been awarded death sentence with fine of Rs.25,000.00 for the offence under Sec. 302 of the Indian Penal Code, in default, he has further been directed to undergo imprisonment for one more year.

(2.) The convict Lamboo Sharma has challenged the judgment of conviction dtd. 17/8/2019 and the order of sentence dtd. 20/8/2019 by filing Cr. Appeal (D.B.) No. 1210 of 2019.

(3.) Further, since Cr. Appeal (D.B.) Nos. 1150 of 2019, 1162 of 2019, 1185 of 2019, 1246 of 2019, 1271 of 2019 and 1290 of 2019 arise out of the same judgment of conviction dtd. 17/8/2019 and order of sentence dtd. 20/8/2019, they were tagged with this death reference and have been heard together.