MD. IMTIYAZ ALAM Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard the learned counsel for the parties.

(3.) Both the appeals are directed against the judgment and order of conviction and sentence dtd. 3/4/2017 and 10/4/2017 respectively, passed in Sessions Trial No. 46 of 2016, arising out of Bhawanipur P.S. Case No. 34 of 2015, whereby the appellants have been convicted under Ss. 302/34 and Ss. 201/34 of the I.P.C. and have been sentenced to undergo life imprisonment, to pay a fine of Rs.10,000.00 and in default of payment of fine, to further suffer imprisonment for one year for the offence under Ss. 302/34 of the I.P.C. and to undergo R.I. for seven year, to pay a fine of Rs.5,000.00 and in default of payment of fine, to further suffer imprisonment for a period of six months for the offence under Ss. 201/34 of the I.P.C. The sentences, however, have been ordered to run concurrently.