RAJKUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) These Criminal appeals arise out of the common judgment dtd. 24/1/2019, passed in G.R. case No.1687/2012, corresponding Trial No.368/2017 by the learned 1st Additional Sessions Judge-cum-Special Judge, Madhubani, therefore, having been heard together, and accordingly, being disposed of by this common order.

(2.) Criminal Appeal (DB) No.367 of 2019, Criminal Appeal (DB) No.264 of 2019 and Criminal Appeal (DB) No.392 of 2019 have been filed by the respective appellants above named against the judgment of conviction recorded vide order dtd. 24/1/2019 and order of sentence dtd. 29/1/2019, and the Criminal Appeal (DB) No.313 of 2019 has been filed by the informant, namely, Bishun Deo Paswan @ Vishnu Paswan against the judgment of acquittal recorded in respect of 10 named accused persons by the learned trial court vide the same order dtd. 24/1/2019.

(3.) The informant of the case, who is the appellant in Criminal Appeal (DB) No.313 of 2019, has also entered his appearance through his advocate in Criminal Appeal (DB) No.264 of 2019 (appeal against conviction) and in view of the analogous hearing of all the appeals, no fresh notice is required to be served upon the informant.