VIJAY KRISHNA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The appellants have challenged the judgment of conviction dated 2nd of December, 2013 and the order of sentence dated 4th of December, 2013 passed by the learned Additional District and Sessions Judge, Xth, Patna in connection with Sessions Trial Nos. 1007 of 2010, 1008 of 2010 and 1009 of 2010, arising out of Shri Krishna Puri P.S. Case No. 110 of 2009.

(3.) By the aforesaid judgment dated 2nd of December, 2013, the appellant/Chankya @ Guddu has been convicted under Ss. 302, 201, 120(B) of the Indian Penal Code and Sec. 27 of the Arms Act whereas other appellants have been convicted for the offences punishable under Ss. 302/34, 201/34 and Sec. 120(B) of the Indian Penal Code (for short I.P.C).