SANJAY MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the appeals (six appellants therein) have been heard together and are being disposed off by this common judgment.

(2.) We have heard Shri Ajay Kumar Thakur for the appellants and Mr. Binod Bihari Singh and Mr. Ajay Mishra, APPs for the State.

(3.) All the six appellants have been convicted under Ss. 364, 302, 201, 149 and 120B IPC vide judgement dtd. 19/6/2017 passed by the learned District and Sessions Judge, Sheikhpura in Sessions Case No. 26 of 2016. By order dtd. 22/6/2017, they have have been sentenced to undergo imprisonment for life, a fine of Rs.10,000.00and in default of payment of fine, to further suffer R.I. for two years for the offence under Sec. 302/149 IPC; R.I. for ten years, fine of Rs.5,000.00 and in default of payment of fine, to undergo R.I. for one year for the offence under Sec. 364/149 IPC. No separate sentence has been passed under Sec. 120(B) IPC. For the offence under Sec. 301/149, the appellants have been directed to undergo R.I. for three years, to pay a fine of Rs.2,000.00 and in default of payment, to further suffer R.I. for six months. The entire fine amount has been directed to be paid to the heirs of the deceased as compensation. The sentences have been ordered to run concurrently. A further direction has been given to the District Legal Services Authority, Sheikhpura for deciding about the quantum of compensation which ought to be awarded to the heirs of the deceased under the victim compensation scheme.