AFSHAN AJEEM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both these appeals have been preferred under Sec. 374(2) of the Cr.P.C. against the same judgment of conviction dtd. 14/9/2015 and order of sentence dtd. 21/9/2015 passed by the learned Additional District and Sessions Judge-III, Patna, in Sessions Trial No. 1148 of 2005, arising out of the same Chowk P.S. Case No. 69 of 2002and, accordingly, they have been heard together and are being disposed of by the present common judgment and order.

(2.) By the impugned judgment and order, the appellants have been convicted and sentenced as under:

(3.) Heard Mr. Bindhyachal Singh, learned Senior Counsel appearing on behalf of the appellant in Cr. Appeal (DB) No. 806 of 2015 and Mr. Rajesh Ranjan, learned counsel appearing on behalf of the appellant in Cr. Appeal (DB) No. 973 of 2015. Mr. Sujit Kumar Singh learned Additional Public Prosecutor has appeared for the state in both appeals.