TARKESHWAR RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both these appeals are filed under Sec. 374(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') by appellants/convicts against judgment of conviction and order of sentence dtd. 20/5/2016, passed by learned Additional District & Sessions Judge-11, Muzaffarpur in Sessions Trial No.934/14, arising out of Saraiya P.S. Case No.216/14 by which both the appellants have been convicted under Sec. 364A read with 34 of the Indian Penal Code and sentenced to undergo imprisonment for life and fine of Rs.25,000.00 each and, in default of payment of fine, the appellants shall suffer RI for one year.

(2.) The prosecution case, in brief, is as under:

(3.) Heard Mr. Radha Mohan Singh, learned counsel for the appellant in Criminal Appeal (DB) No.589 of 2016, Mr. Aaruni Singh, learned counsel for the appellant in Criminal Appeal (DB) No.785 of 2016, and Mr. Sujit Kumar Singh and Mr. Satya Narayan Prasad, learned APP's. for the respondentState in both the appeals.