MD. ALLAUDDIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) UNDER challenge, in the present appeal, are the judgment, dated 23rd July, 2008, and, the order, dated 24th July, 2008, passed, in Sessions Trial No. 499 of 2002, by the learned Additional Sessions Judge, Fast Track Court No. 9, Purnea.

(2.) BY the impugned judgment, the two appellants, namely, Md. Allauddin and Md. Jahangir, stand convicted under Sections 148, 342, 323, 504 and 302 read with 149 of the Indian Penal Code. Following their conviction under Section 302 read with Section 149 of the Indian Penal Code, both the appellants aforementioned have been sentenced, under the impugned order, to suffer imprisonment for life with fine of Rs. 10,000/ - (ten thousand) each and, in default of payment of fine, to suffer rigorous imprisonment for one year. No separate sentence has been awarded for the appellants ' conviction under Sections 148 and 342, 323 and 504 read with Section 149 of the Indian Penal Code.

(3.) AT the trial, when charges, under Sections 148, 342, 323, 504 and 302 read with Section 149 of the Indian Penal Code, were framed against the appellants, both the appellants pleaded not guilty thereto.