RAJU KUSWAHA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) We have heard Mr. Sheo Jee Mishra and Mr. Anant Kumar Mishra, learned Advocates for the five appellants herein in all the four appeals. The State has been represented by Mr. Dilip Kumar Sinha, learned A.P.P.

(3.) All the appellants have been convicted under Sec. 364(A) of the Indian Penal Code, vide judgment dtd. 1/8/2017 passed by the learned Additional Sessions Judge, Fast Track Court-II, Bettiah in Sessions Trial No. 215 of 2003 arising out of Majhaulia P.S. Case No. 84 of 2002. By order dtd. 4/8/2017 they have been sentenced to undergo imprisonment for life, to pay a fine of Rs.10,000.00 each and in default of payment of fine, to further suffer R.I. for six months.