MANOJ BIND @ MANOJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard Mr. Ajay Mukherjee, the learned Advocate for the appellants and Mr. Ajay Mishra, the learned APP for the State.

(2.) Both the appellants, viz., Manoj Bind @ Manoj Kumar and Rameshwar Bind @ Ram Ishwar Bind, have been convicted for the offences under Ss. 302/120(B) read with Sec. 34 of the Indian Penal Code (in short the IPC) and Sec. 27 of the Arms Act by the learned 1st Additional Sessions Judge-Cum- Special Judge, Jehanabad in Sessions Trial No. 413 of 2017/Trial No. 103 of 2017, arising out of Paras Bigha P.S. Case No. 68 of 2017 vide judgment dtd. 27/3/2018. By order dtd. 28/3/2018, they have been sentenced to undergo R.I. for life and to pay a fine of Rs.25,000.00 each for the offence under Ss. 302/120(B) read with Sec. 34 of the IPC and to undergo R.I. for three years and to pay a fine of Rs.10,000.00 each for the offence under Sec. 27 of the Arms Act. The sentences have been ordered to run concurrently. In case of default in payment of fine, the appellants have been directed to suffer S.I. for one year.

(3.) Two persons, namely, Nirmal Bind and Sintu Bind are said to have been strangulated to death. Nirmal Bind has also been alleged to have been hit by gun-shot in his testicles.