MOHD YASIN & ORS Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellants, Md. Yasin and Md. Mehdi, have been convicted and sentenced to life imprisonment with fine Rs. 1,000/- each for the offence under Sections 302 and 302/34 of the Indian Penal Code respectively and in default further imprisonment for three months. All the three appellants have been convicted and sentenced to R.I. for six years with fine Rs. 500/- each for the offence under Section 201 of the Indian Penal Code and in default further imprisonment for two months. All the three appellants have further been convicted under Section 342 of the Indian Penal Code and sentenced to ,R.I. for six months with a direction to run the sentences awarded against them concurrently.

(2.) At first, altogether five accused persons were tried together but two accused, Bibi Yashma and Bibi Masiyam, were acquitted of the charges and three accused- appellants were convicted as above by the order of the learned Additional Sessions Judge-II, Araria passed on 28th September, 2000 in Sessions Trial No. 254/99.

(3.) It may be stated here that the informant, Md. Raji Anwar and the accused- appellant, Md. Hafiz are step brothers. The accused, Md. Mehdi is the son Md. Hafiz is the brother, Bibi Yashma is the wife and Bibi Masiyam is the sister of the accused, Md. Yasin.