BISHO SAO @ BISHESHWAR SAO Vs. STATE OF BIHAR

JUDGEMENT

(1.) UNDER challenge, in the present appeals, is the judgment, dated 30.01.2008, of conviction, in Sessions Trial No. 381 of 1992, passed by learned Additional Sessions Judge, Fast Track Court No. II, Lakhisarai, and the order, dated 31.01.2008, whereby various sentences have been passed against the accused -appellants.

(2.) BY the impugned judgment, the learned trial Court has convicted all the accused -appellants, namely, Bisho Sao @ Bisheshwar Sao, Arun Sao, Pramod Sao, Munna Sao and Binod Sao, under Section 302 read with Section 34 of the Indian Penal Code and Sections 201 and 498A of the Indian Penal Code. While the accused -appellants stand sentenced, for their conviction under Section 302 read with 34 of the Indian Penal Code, to suffer imprisonment for life and pay a fine of Rs. 10,000/ - each, they stand sentenced, for their conviction under Section 201 of the Indian Penal Code, to undergo simple imprisonment for a period of seven years and pay a fine of Rs. 5,000/ - each and all of them, further, stand sentenced, for their conviction under Section 498A of the Indian Penal Code, to undergo simple imprisonment for a period of three years and pay a fine of Rs. 2,000/ - each and, in default of payment of fine, undergo imprisonment for 1 (one) year, all the sentences having been directed to run concurrently.

(3.) THE case of the prosecution, as unfolded at the trial, may, in brief, be set out as under: