(1.) These three appeals arise out of a common judgment of conviction dtd. 6/11/2019 and the order of sentence dtd. 16/11/2019 passed by the learned 2nd Additional Sessions Judge, Araria (hereinafter referred to as the 'Trial Court') in Sessions Trial No.371 of 2014/Tr. No.19 of 2019 arising out of Narpatganj P.S. Case No.348 of 2013.
(2.) By the impugned judgment of conviction dtd. 6/11/2019, the Trial Court has convicted the appellants of these three appeals under Ss. 302 read with 149 and 148 of the Indian Penal Code (for short 'IPC') as well as Sec. 27 of the Arms Act.
(3.) By the impugned order of sentence dtd. 16/11/2019, convicts, namely, Md. Irshad, Md. Tabrej and Md. Dilshad (appellants in Cr. Appeal (DB) No.1517 of 2019) have been awarded death sentence under Sec. 302 read with 149 of the IPC and three years and a fine of Rs.5,000.00 for each of the offences under Sec. 148 IPC and Sec. 27 of the Arms Act and in default of payment of fine to undergo further imprisonment for three months for each of the offences. Further, the convicts, namely, Md. Kari, Md. Zahir, Sahe Kamal @ Sahe Kamal @ Sahe Kalam, Shamshenoor @ Md. Shamshenoor and Md. Hasib (appellants in Cr. Appeal (DB) No.1500 of 2019), Md. Tajuddin and Md. Farukh @ Faruk (appellants in Cr. Appeal (DB) No.1504 of 2019) have been sentenced to undergo rigorous imprisonment for life under Sec. 302 read with 149 of the IPC and to pay a fine of Rs.50,000.00 and in default of payment of fine to undergo further imprisonment for three months for each of the offences.
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