SUDHIR KUMAR PRASAD @ SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) CRIMINAL Appeal no.259 of 2008, wherein Sudhir Kumar Prasad @ Sah, Shambhu Shankar Sudhanshu @ Guddu, Chandan Kumar, Boby Kumar are appellants while Cr. Appeal no.354 of 2008, wherein Pramod Sah happens to be appellant commonly originate, out of judgment of conviction dated 29.02.2008 and sentence dated 04.03.2008 rendered by Additional Sessions Judge, Fast Track Court -VI, Munger and on account thereof, there would have been analogous hearing, consequent thereupon, are decided by a common judgment.

(2.) APPELLANTS Pramod Sah, Sudhir Kumar Prasad @ Sah, Shambhu Shankar Sudhanshu @ Guddu, Chandan Kumar and Boby Kumar have been found guilty for an offence punishable under Section 341 of the I.P.C. and each one has been directed to undergo simple imprisonment for one month, under Section 323 of the I.P.C. and each one has been directed to undergo rigorous imprisonment for one year, under Section 307/34 of the I.P.C. and each one has been directed to undergo rigorous imprisonment for seven years as well as fined of Rs. Two thousand and in default thereof, to undergo simple imprisonment for one year additionally with a further direction to run the sentences concurrently.

(3.) THE aforesaid fard -beyan was sent to Tarapur P. S. for registration and investigation of the case on account thereof, Tarapur P. S. Case no.200 of 2002 was registered, whereupon investigation was taken up. After completion of the same, charge sheet was submitted, whereupon appellants faced trial with ultimate result which happens to be the subject matter of instant appeal.