(1.) Heard learned senior counsel Sh. Y.C. Verma and learned counsel Sh. Ansul for the appellants and learned Additional Public Prosecutors appearing for the State.
(2.) These appeals have been preferred by the aforesaid appellants under Sec. 374(2) of the Code of Criminal Procedure against the judgment of conviction dtd. 25/11/2019 and order of sentence dtd. 29/11/2019 passed by learned Additional District and Sessions Judge III, Supaul in Sessions Trial No. 35 of 2000 whereby and whereunder appellants, namely, Sushil Yadav, Devanand Yadav @ Devanandan Yadav, Surat Lal Yadav and Dhirendra Yadav [in Cr. Appeal (DB) No.1486 of 2019] have been convicted under Ss. 307, 326, 324 and 148 of Indian Penal Code and appellants, namely, Subodh Yadav and Vinod Yadav [in Cr. Appeal (DB) No.1530 of 2019] have been convicted under Ss. 302, 307, 326, 324 and 148 of Indian Penal Code and sentenced accordingly as under: <IMG>JUDGEMENT_103_LAWS(PAT)2_2024_1.jpg</IMG>
(3.) Since the above captioned appeals arise out of common factual matrix and common judgment of conviction and order of sentence, we are disposing them by this common judgment.
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