DAROGA YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) All the criminal appeals (five in number) have been heard together and are being disposed off by this common judgment.

(2.) Mr. Ajay Kumar Thakur, learned Advocate has represented the appellants/ Daroga Yadav and Ram Ji Mishra in Criminal Appeal (DB) Nos. 1381 of 2017 and 1514 of 2017 respectively; Mr. Rohit Kumar Tripathi, learned Advocate has appeared for appellant/ Raju Mishra in Criminal Appeal (DB) No. 1437 of 2017 and Mr. Apurav Harsh has appeared for the appellants/Banmali Mishra, Nathuni Mishra and Paspat Mishra @ Pasupati Mishra in Criminal Appeal (DB) Nos. 1455 of 2017 and 1485 of 2017 respectively. The State has been represented by Mr. Dilip Kumar Sinha, learned APP.

(3.) The appellants have been convicted under Ss. 302/149 of the Indian Penal Code, vide judgment dtd. 31/10/2017 passed by the learned Presiding Officer, Fast Track Court-I, Buxar, in Sessions Trial No. 09 of 2008 arising out of Buxar (M) P.S. Case No. 17 of 2002. By order dtd. 31/10/2017, they have been sentenced to undergo R.I. for life each, to pay a fine of Rs.50,000.00 each, which shall be recovered from the self or ancestral properties, moveable or immovable, of the convicts.