CHHATISH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) All these appeals have been preferred under Sec. 374(2) of the CrPC against the same judgment of conviction dtd. 12/2/2021 and order of sentence dtd. 23/2/2021 passed by the learned Additional Sessions Judge-IIIrd, Munger, in Sessions Case No. 346 of 2013, arising out of the Kasim Bazar P.S. Case No. 86 of 2000 and, accordingly, they have been heard together and are being disposed of by the present common judgment and order.

(2.) By the impugned judgment and order, the appellants have been convicted and sentenced as under: - <FRM>JUDGEMENT_45_LAWS(PAT)8_2023_1.html</FRM>

(3.) Heard Mr Umesh Kumar, learned counsel appearing on behalf of the appellant in Cr. Appeals (DB) No. 240 of 2021 and 276 of 2021 and Mr. Indu Bhushan, learned counsel appearing on behalf of the appellant in Cr. Appeals (DB) No. 214 of 2021 and 328 of 2021. Ms. Shashi Bala Verma, learned Additional Public Prosecutor has appeared for the State in all the appeals.