RAJU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) CR . Appeal (SJ) No. 702/2013 wherein Raju Singh and Pawan Kumar Singh @ Pawan Singh happen to be appellants, Cr. Appeal (SJ) No. 724/2013 wherein Ashok Singh is appellant, Cr. Appeal (SJ) No. 754/2013 wherein Suraj Kumar Rai and Raghu Paswan happen to be appellants, Cr. Appeal (SJ) No. 757/2013 wherein Sanjay Singh happens to be appellant, Cr. Appeal (SJ) No. 697/2013 wherein Vijay Singh @ Biru Singh happens to be appellant and Cr. Appeal (SJ) No. 36/2014 whereunder Vipunjay Kumar Singh @ Chhotu Singh @ Sunni happens to be appellant commonly originate against judgment of conviction dated 07.09.2013 and sentence dated 12.09.2013 passed by Adhoc Additional Sessions Judge -5th, Kaimur at Bhabhua in Sessions Trial No. 172 of 2012/ 103 of 2012 have been heard together and are being disposed of by a common judgment.

(2.) IT is evident from the judgment of conviction and sentence impugned that each of the appellants has been found guilty for an offence punishable under Sections 395 of the IPC and accordingly, each one has been directed to undergo RI for seven years as well as fined of Rs. 1000/ - in default thereof, to undergo RI for six months.

(3.) ON the basis thereof, Mohania P.S. Case No. 80/2012 was registered under Section 395, 397 IPC and investigation commenced during course of which, as is evident, appellants/accused persons were apprehended, put on TIP and then thereafter, charge - sheet was submitted against them whereupon, after taking cognizance, appellants faced trial and met with ultimate result, the subject matter of instant appeal.