MAHFOOZ ALAM Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned Additional Public Prosecutor for the State.

(2.) All the ten appellants have preferred this appeal against their conviction under section 304 part II of the Indian Penal Code and sentenced to undergo rigorous imprisonment for 10 years and appellant Nos. 2, 4, 8 and 10 namely, Maqsood Alam, Bachcha Mian, Faizur Rahman @ Mukarram and Zahidur Rahman, for the offences under Sections 379 of the Indian Penal Code and further sentenced to undergo rigorous imprisonment for one year, however, the sentences are to run concurrently, as awarded on 19th March 2002, by learned Additional Sessions Judge (Fast Track Court No. 1), Purnea, in Sessions Trial no. 301/1985 arising out of Patna High Court CR. APP (SJ) No.159 of 2002 dated 29-01-2014 2 Kochadhaman P.S. Case No. 53/1983, instituted for the offences under sections 147, 148, 341, 379, 114 and 302 of the Indian Penal Code.

(3.) During the pendency of this appeal, appellants nos. 3 and 9 namely Hafizuddin @ Ghistu and Bajlur Rahman are respectively dead on 23.01.2013 and 13.05.2010.