ANIL TIWARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) All these appeals have been taken up together and are being disposed of by this common judgment.

(2.) Heard Mr. Vindhya Keshri Kumar, learned Senior Advocate, Mr. Shailendra Kumar Singh, Mr. Ram Chandra Singh and Mr. Aditya Narayan Singh-1 for the appellants and Mr. Abhimanyu Sharma and Mr. Sujit Kumar Singh, learned A.P.Ps. for the State.

(3.) All these appeals are directed against the judgment of conviction and order of sentence both dtd. 2/4/2019 passed by the learned Fast Track Court-II, Civil Court, Sasaram, Rohtas in Sessions Trial No. 331 of 2001, arising out of Nasriganj P.S. Case No. 179 of 1996, whereby all the appellants have been convicted under Sec. 364A/34 of the I.P.C. and have been sentenced to undergo rigorous imprisonment for life.