SHIBBAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants and the State.

(2.) These two appeals arise out of judgment of conviction and order of sentence dated 20.12.2004 passed by Additional District & Sessions Judge (F.T.C.)-I, Jamui in Sessions Trial No. 277/1984, whereunder the learned trial judge has convicted the five appellants of the two Cr. Appeals for the offence under Section 302/149 of the Penal Code and has further convicted Appellant Jagdish Yadav, Shibban Yadav and Banarshi Yadav for the offence under Section 147 of the Penal Code. Appellant Hansu Yadav and Meghu Yadav have been convicted for the offence under Section 148 of the Penal Code. The sentence imposed against the five appellants for their conviction under Section 302/149 of the Penal Code is imprisonment for life. For offence under Section 147 of the Penal Code, the three appellants Jagdish Yadav, Shibban Yadav and Banarshi Yadav have been directed to undergo sentence of six months. Appellant Hansu Yadav, Meghu Yadav have been further sentenced to undergo imprisonment of one year for the offence under Section 148 of the Penal code. The sentences have been directed to run concurrently.

(3.) As these two appeals arise out of the common judgment and order of sentence, both have been heard together and are being disposed of by this common judgment.