LALAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) All the criminal appeals have been heard together and are being disposed off by this common judgment.

(2.) We have heard Mr. Ajay Kumar Thakur, Ms. Rina Sinha and Mr. Umesh Kumar Singh, the learned Advocates on behalf of the appellants. The State, in all the appeals, has been represented by Mr. Dilip Kumar Sinha, the learned Additional Public Prosecutor.

(3.) The appellants (fifteen in number) have been convicted under Ss. 302 and 201/34 of the Indian Penal Code (in short, the I.P.C.) vide judgment dtd. 28/3/2017 passed by the learned Additional Sessions Judge-VIII, Gopalganj in Sessions Trial No. 342 of 2010 (CIS No. 2898 of 2013) arising out of Manjhagrah P.S. Case No. 45 of 2010. On the same day of conviction, i.e., on 28/3/2017, the appellants were sentenced to undergo imprisonment for life, to pay a fine of Rs.20,000.00 each for the offence under Sec. 302/34 of the I.P.C. and to undergo rigorous imprisonment for four years, to pay fine of Rs.1000.00each for the offence under Sec. 201 of the I.P.C. The default clauses have been made composite, namely, to suffer an additional period of simple imprisonment of six months for not paying the fine. The Trial Court has also directed that 50% of the fine amount would be paid to the informant, who is the wife of the deceased. Additionally, one of the appellants, namely, Lalan Yadav [Cr. Appeal (DB) No. 715 of 2017] has been directed to pay an amount of Rs.1,00,000.00 as compensation to the wife of the deceased, who incidentally is none else, but the daughter of the afore-noted appellant.