RAM AWADH KISHORE PRASAD Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) We have heard Mr. Ajay Thakur, the learned Advocate for the appellants (four in number in the two appeals) and Mr. Ajay Mishra, the learned APP for the State.

(3.) The appellants have been convicted under Ss. 341, 323, 504 and 302/34 of the Indian Penal Code vide judgment dtd. 13/6/2017 passed by the learned Additional District and Sessions Judge-IV, Siwan in Sessions Trial No. 393 of 2014 (G.R. No. 2700 of 2012), arising out of Darauli P.S. Case No. 67 of 2012. By order dtd. 16/6/2017, they have been sentenced to undergo R.I. for one month under Sec. 341 of the IPC; R.I. for one year, to pay a fine of Rs.1,000.00 each and in default of payment of fine, to further suffer R.I. for three months under Sec. 323 of the IPC; R.I. for one year, to pay a fine of Rs.1,000.00 each and in default of payment of fine, to further suffer R.I. for three months under Sec. 504 of the IPC and R.I. for life, to pay a fine of Rs.5,000.00 each and in default of payment of fine, to further suffer R.I. for six months under Sec. 302 of the IPC.