VICKY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the appeals have been filed under Sec. 374(2) of the Code of Criminal Procedure, 1973 (hereinafter referred as 'Code') challenging the judgment of conviction dtd. 22/6/2017 and order of sentence dtd. 3/7/2017 passed by learned Ist Additional District and Sessions Judge, Gaya in Sessions Trial No. 51/2015 (S.J.)/ 35/2017, arising out of Rampur P.S. Case No. 300 of 2014 dtd. 19/10/2014, G.R. No. 5084 of 2014, whereby the concerned Trial Court has convicted the present appellants for the offences punishable under Ss. 302 and 34 of the Indian Penal Code and sentenced them to undergo R.I. for life with fine of Rs.10,000.00 each and, in default of payment of fine, they shall further undergo R.I. for two years and they are sentenced to undergo R.I. for life with fine of Rs.10,000.00 each under Sec. 364 and 34 and on default of payment of fine, they shall further undergo R.I. for two years and they are sentenced to undergo R.I. for seven years with fine of Rs.5,000.00 each under Sec. 201 and 34 of I.P.C. and on default of payment of fine, they shall further undergo R.I. for one year and they are also sentenced to undergo R.I. for seven years with fine Rs.5,000.00 each under Sec. 120(B) of I.P.C. and on default of payment of fine, they shall further undergo R.I. for one year. All these sentences have been awarded to run concurrently.

(2.) The facts, in a nutshell, are as under:-

(3.) Heard learned counsels Mr. Ajay Kumar Thakur assisted by Mr. Ritwaj Raman and Mrs. Vaishnavi Singh for the appellant No. 1 and Mr. Madhusudan Kumar for the appellant No. 2 in Criminal Appeal (DB) No. 949 of 2017 and Mr. Sujit Kumar Singh, learned A.P.P. for the Respondent-State.