FULAN DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard Mr. Kartik Kumar Sinha, the learned advocate for the appellant/Fulan Das @ Fulman Das (in Cr. Appeal (DB) No. 923 of 2015) and Mr. Subodh Prasad, the learned advocate for the appellants/Ajay Das and Mahesh Das (in Cr. Appeal (DB) No. 924 of 2015).

(2.) We have also heard Ms. Surya Nilambri, who had been appointed as amicus curiaeby the predecessor Bench in both the appeals.

(3.) Cr. Appeal (DB) No. 416 of 2018, preferred by the appellant/Bechan Das, has also been tagged along with the aforenoted two appeals arising out of the same occurrence. In this appeal, two Sessions Trial were amalgamated viz. Sessions Trial No. 603 of 2006 and Sessions Trial No. 1370 of 2006, and a common judgment was delivered by the Trial Court. In this case also, Ms. Surya Nilambri, the learned amicushas assisted us.