SATISH KUMAR GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) CRIMINAL Appeal (SJ) No. 503 of 2013 wherein Guddu Rai happens to be the appellant, Criminal Appeal (SJ) No. 549 of 2013 wherein Amitabh Rai @ Amitab Kumar @ Amitab Kumar Rai happens to be appellant, Criminal Appeal (SJ) No. 550 of 2013 wherein Aman Kumar Singh @ Abhay Kumar Singh happens to be the appellant, Criminal Appeal (SJ) No. 644 of 2013 wherein Satish Kumar Gupta, Raj Kumar Sah happens to be the appellants, commonly originate against the judgment of conviction dated 27.06.2013 and sentence dated

(2.) 07.2013 passed by Sessions Judge, Saran at Chapra in Sessions Trial No.96 of 2011, on account thereof there have been analogous hearing and are being disposed of by a common judgments. 2. Appellants Aman Kumar Singh @ Abhay Kumar Singh, Guddu Rai, Satish Kumar Gupta, Amitabh Rai @ Amitab Kumar @ Amitab Kumar Rai, Raj Kumar Sah have been found guilty for an offence punishable under Section 395 of the IPC and each of them has been directed to undergo R.I. for 10 years as well as fined Rs.2000/ - in default thereof to undergo S.I. for one year. Appellant Satish Kumar Gupta and Aman Kumar Singh @ Abhay Kumar Singh have further been found guilty for an offence punishable under S ection 412 of the IPC and each of them has been directed to undergo R.I. for 5 years as well as also fined Rs.2000/ - in default thereof to undergo S.I. for one year with a further direction to run the sentences concurrently.

(3.) IT is evident that soon after registration of the case as Doriganj P.S. Case No.74/2010 police came into action, apprehended the accused, booties were recovered along with the vehicle recorded statement of witnesses and then thereafter, completing the other paraphernalia submitted charge sheet whereupon appellants were put on trial and ultimately met with conviction and sentence as stated above, the subject matter of instant appeal.