MITHILESH SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The aforementioned criminal appeals arise out of same judgment of conviction and order of sentence, hence they have been heard together and are being disposed of by this common judgment.

(3.) The criminal appeals have been preferred against the judgment of conviction dtd. 6/6/2015 and the order of sentence dtd. 9/6/2015 passed by the learned Additional Sessions Judge II, Danapur, Patna in Sessions Trial No.230 of 2010 arising out of Naubatpur P.S. case No.98 of 2008 corresponding to G.R. No. 871 of 2008, whereby and whereunder the appellants have been convicted under Sec. 147, 148, 302/149 and 342 of the Indian Penal Code, 1860 (hereinafter'I.P.C.') and they have been sentenced to undergo rigorous imprisonment for life with fine of Rs.10,000.00 each for offences under Sec. 302/149 of the I.P.C. and they have been further sentenced to undergo rigorous imprisonment of six months for offence under Sec. 147 of the I.P.C., one year rigorous imprisonment for offence under Sec. 148 of the I.P.C. and three months rigorous imprisonment for offence under Sec. 342 of the I.P.C. All the sentences have been directed to run concurrently.