MD. SHAMSAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) These appeals have been preferred by the appellants, putting to challenge the impugned judgment of conviction dtd. 18/12/2019 and order of sentence dtd. 23/12/2019, passed by learned 1st Additional Sessions Judge, Samastipur, in Trial No. 03 of 2019, arising out of Tajpur (Waini) P.S. Case No. 312 of 2016, G.R. No. 2638 of 2016, whereby the appellants have been convicted and sentenced as under : <IMG>JUDGEMENT_70_LAWS(PAT)1_2023_1.jpg</IMG>

(2.) All the sentences have been ordered to run concurrently.

(3.) The informant's name has been concealed in the present judgment in order to protect her prestige and dignity.