MOHAMADIN MIAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) All the three appeals have been taken up together and are being disposed of by this common judgment.

(2.) We have heard Sri Amir Alam, learned Advocate for all the appellants (three in number) in all the appeals and Mr. Bipin Kumar, learned APP for the State.

(3.) All the three appellants have been convicted under Ss. 302, 201/34 and 120B of the IPC vide judgment dtd. 27/8/2018 passed by the learned Additional Sessions Judge-VIII, Gopalganj in connection with Sessions Trial No. 78 of 2017 (CIS No. 78/17). By order dtd. 31/8/2018 they have been sentenced to undergo R.I. for life, to pay a fine of Rs.40,000.00 each for the offence under Ss. 302/34 of the IPC; to undergo imprisonment for three years, to pay a fine of Rs.5000.00 each for the offence under Ss. 201/34 of the IPC and in default of payment of fine to further suffer S.I. for six months each.