STATE OF BIHAR Vs. UPENDRA KUMAR THAKUR

JUDGEMENT

(1.) Under challenge, in the present appeals, is the judgment, dated 25.11.2013, passed, in Sessions Trial No. 1480 of 2011, by learned Additional Sessions Judge-ii, Patna, and the order, dated 07.12.2013, whereby various sentences have been passed against the accused-appellants.

(2.) By the impugned judgment, learned trial Court has convicted the accused-appellants under Sections 394, 411 and 302 read with Section 34 of the Indian Penal Code. Following their conviction under Section 302 read with Section 34 of the Indian Penal Code, both the accused-appellants have been sentenced to death and also pay fine of Rs. 10,000/- each and, in default of payment of fine, suffer simple imprisonment for three months. For their conviction under Section 394 read with Section 34 of the Indian Penal Code, both the accused-appellants have been sentenced to undergo imprisonment for life and pay fine of Rs. 1,000/- each and, in default of payment of fine, suffer simple imprisonment for three months. For their conviction under Section 411 read with Section 34 of the Indian Penal Code, both the accused-appellants have been sentenced to undergo rigorous imprisonment for three years. All the sentences have been directed to run concurrently.

(3.) The case of the prosecution, as unfolded at the trial, may, in brief, be set out as under: