RAMVINAY RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Jai Prakash Verma, learned Advocate for the informant and Mr. Dilip Kumar Sinha, learned APP for the State.

(2.) The appellants, who are brothers amongst themselves, have been convicted under Ss. 302, 120B and 201 of the Indian Penal Code vide judgment dtd. 4/5/2017 passed by the learned Additional Sessions Judge-XIII, East Champaran, Motihari, in Sessions Trial No. 166 of 2015, arising out of Chiraiya P.S. Case No. 87 of 2014. By order dtd. 9/5/2017, they have been sentenced to undergo imprisonment for life for the offence under Ss. 302/120B. They have been saddled with a fine of Rs.10,000.00 in default of payment of which, the appellants have been directed to undergo S.I. for six months. With respect to offence under Sec. 201 of IPC, the appellants have been sentenced to undergo R.I. for three years, to pay a fine of Rs.5,000.00 and in default of payment of fine to further suffer S.I. for three months.

(3.) The sentences have been ordered to run concurrently.