CHHOTKA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeals are filed under Sec. 374(2) of the Code of Criminal Procedure (hereinafter referred to as 'the Code') against the judgment of conviction dtd. 6/12/2017 and the order of sentence dtd. 8/12/2017, rendered by learned Additional Sessions Judge-cum-F.T.C.-I, Lakhisarai in Sessions Trial No.309 of 2003, arising out of Halsi P.S. Case No.58 of 2002, whereby the Trial Court has convicted all the appellants herein for the offences punishable under Ss. 302/34 of the Indian Penal Code and they have been sentenced to suffer RI for life and to pay a fine of Rs.5000.00 (Rupees Five Thousand) each and in default of payment of fine, all the appellants have to undergo RI for three months.

(2.) The factual matrix of the present case is as under:-

(3.) Heard Mr. Sudhanshu Kumar Lal, learned counsel for the appellants and Mr. Ajay Mishra, Mr. Sujit Kumar Singh and Mr. Abhimanyu Sharma, learned Additional Public Prosecutors for the State.