AZMULLA ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the appeals have been taken up together and are being disposed off by this common judgment.

(2.) These appeals are directed against the judgment of conviction dtd. 30/9/2016 and order of sentence dtd. 1/10/2016, passed by learned Additional Sessions Judge ' IX, East Champaran, Motihari in Sessions Trial No. 188 of 2013/Serial No. 101 of 2015 arising out of Economic Offence Unit Patna P.S. Case No. 15 of 2012 whereby the appellants have been held guilty for the offences punishable under Ss. 489(B), 489(C)/120(B) of the I.P.C. and have been sentenced to undergo imprisonment for life, to pay a fine of Rs.10,000.00 each under Sec. 489(B) of the I.P.C.; rigorous imprisonment for five years each, to pay a fine of Rs.5,000.00 each under Sec. 489(C) of the I.P.C.; imprisonment for life and to pay a fine of Rs.10,000.00 under Sec. 120(B) of the I.P.C. In default of payment of fine, the appellants have been directed to suffer further six months rigorous imprisonment. The sentences, however, have been ordered to run concurrently.

(3.) According to the written statement (Ext. 3) of the informant (P.W. 9), the occurrence took place on 10/9/2012 for which written statement was given to the Officer-in-charge of the Economic Offence Police Station, Bihar, Patna whereafter the F.I.R. was registered.