PRAMOD KUMAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the appeals have been heard together and are being disposed of by this common judgment.

(2.) We have heard Mr. Gouranga Chatterjee, the learned Advocate for the appellants and Ms. Shashi Bala Verma, the learned APP for the State.

(3.) The appellants have been convicted under Ss. 302/34 of the Indian Penal Code and Sec. 27 of the Arms Act and have been sentenced to undergo R.I. for three years, to pay a fine of Rs.10,000.00 and in default of payment of fine, to further suffer R.I. for One year under Sec. 302/34 of the IPC and R.I for five years, to pay a fine of Rs.5,000.00 and in default of payment of fine, to further suffer R.I. for six months under Sec. 27 of the Arms vide judgment of conviction and order of sentence dtd. 9/9/2015/ 10/9/2015 respectively, passed by the learned 6th Additional Sessions Judge, Gaya in Sessions Trial No. 48/2014 /505/2012 arising out of Khijarsarai P.S. Case No. 67 of 2012. All the sentences have been directed to run concurrently.