MIRA YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) All these three appeals have arisen out of the same judgement hence, they are being decided together by a common judgement.

(3.) These appeals have been preferred against the judgement of conviction dtd. 25/3/2021 and order of sentence dtd. 26/3/2021 passed by learned Fast Track Court-I, Bhabua in Sessions Trial Case No. 205/ 2008, arising out of Adhaura P.S. Case No. 32/ 2004, whereby the appellant, Mewalal Kharwar has been convicted for the offences punishable under Sec. 302 of the Indian Penal Code (in short IPC) and under Sec. 27 of Arms Act and sentenced to undergo life imprisonment with a fine of Rs.Two lacs for the offence punishable under Sec. 302 of the IPC and in default of payment of fine, to further undergo simple imprisonment of one year and for the offence under Sec. 27 of Arms Act he has been sentenced to undergo rigorous imprisonment of five years with a fine of Rs.20,000/- and in default of payment of fine, to further undergo simple imprisonment of six months. The other appellants have been convicted under Sec. 302 with the aid of Sec. 120B of the IPC and sentenced to undergo life imprisonment with a fine of Rs.Two lacs and in default of payment of fine, they have been directed to undergo simple imprisonment of one year.