SAKAL BHANDARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the appeals have been taken up together and are being disposed off by this common judgment.

(2.) We have heard Mr. Praveen Kumar for all the five appellants in the two appeals and Mr. Abhimanyu Sharma for the State.

(3.) The appellants, five in number, viz., Sakal Bhandari [Cr. Appeal (DB) No. 280 of 2014], Pramod Bhandari, Anandi Bhandari, Shikandar Bhandari and Bhalli Bhandari [Cr. Appeal (DB) No. 246 of 2014] have been convicted under Ss. 147, 302/149 and 323/149 of the Indian Penal Code (in short, the I.P.C.) vide judgment dtd. 3/3/2014 passed by the learned Additional Sessions Judge-I, Banka in Sessions Trial No. 131 of 2003/Trial No. 5 of 2014 arising out of Banka (Barahat) P.S. Case No. 293 of 1999 (G.R. Case No. 1382 of 1999). The appellants, by order dtd. 10/3/2014, have been sentenced to undergo R.I. 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 one year for the offence under Ss. 302/149 of the I.P.C.; to undergo R.I. for one year for the offence under Ss. 323/149 of the I.P.C. and to suffer R.I. for one year for the offence under Sec. 147 of the I.P.C.