VIR BAHADUR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. N.K. Agarwal, learned Senior Advocate for the appellant and Mr. Sujit Kumar Singh, learned APP for the State.

(2.) The appellant has been convicted under Sec. 302 of the IPC and Sec. 27 of the Arms Act vide judgment dtd. 7/1/2016 passed by the learned Additional Sessions Judge 1st -cum-Special Judge, Bhabua, Kaimur in Sessions Trial No. 02 of 2009/14 of 2015, arising out of Durgawati P.S. Case No. 87 of 2008 and vide order dtd. 13/1/2016 he has been sentenced to undergo R.I. for life, 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 of the IPC and R.I. for seven years, to pay a fine of Rs.5000.00 and in default of payment of fine to further suffer R.I. for six months.

(3.) It appears that the learned Trial court has not indicated whether the sentences will run concurrently or consecutively.