DADAN CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The criminal appeals arise out of common judgment dtd. 9/1/2018, hence they have been heard together and are being disposed of by this common judgment.

(3.) Criminal Appeal (DB) No.157 of 2018, Criminal Appeal (DB) No.323 of 2018 and Criminal Appeal (DB) No.324 of 2018 have been preferred against the judgment of conviction dtd. 9/1/2018 and the order of sentence dtd. 16/1/2018 passed by Shri Rabindra Mani Tripathi, Fast Track Court No.2, Sasaram, Rohtas in Sessions Trial No.501 of 2013 arising out of Kargahar P.S. case No.99 of 2013, whereby and whereunder the appellants have been convicted under Ss. 396 and 412 of the Indian Penal Code (referred to 'I.P.C."). Appellant Ujjain Choudhary has been sentenced to undergo rigorous imprisonment till death under Sec. 396 of I.P.C. and undergo rigorous imprisonment for life under Sec. 412 of I.P.C. Appellants Dadan Choudhary @ Dadan Nonia and Kanhaiya Choudhary have been sentenced to undergo rigorous imprisonment for life separately. Both the sentences have been directed to run concurrently. Criminal Appeal (DB) No.347 of 2018 has been preferred by the appellant Sujeet Kumar Singh @ Sujeet Singh (informant of Kargahar P.S. case No.99 of 2013) against the judgment and order (in part) dtd. 9/1/2018 and 16/1/2018 passed by Shri Rabindra Mani Tripathi, Fast Track Court No.2, Sasaram, Rohtas in Sessions Trial No.501 of 2013 arising out of Kargahar P.S. case No.99 of 2013, by which the learned trial Court acquitted the Respondent No.2 Vicky Kumar under Ss. 396 and 412 of I.P.C.