TUNNA CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) We have heard the learned counsel for the appellants, learned Additional Public Prosecutors for the State assisted by learned counsel for the informant.

(3.) All the six accused persons/ appellants namely, Tunna Choudhary, Baban Choudhary, Sunita Devi, Rajendra Choudhary, Ashok Choudhary and Sukari Devi were tried by the learned Additional Sessions Judge, VIth, Buxar in Sessions Trial No. 388 of 2013, arising out of Sikraul P.S. Case No. 18 of 2013 for the offences punishable under Ss. 302 and 201/34 of the Indian Penal Code.