GULO SAHNI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) (Oral) - Appeal (DB) No.89/2009 has been filed against the judgment of conviction dated 4.12.2008 passed by learned Additional Sessions Judge, F.T.C.V, Khagaria in Sessions Trial No.225A/2001 whereby the sole appellant Gulo Sahni has been convicted under Sections 364/34 and 302/34 of the Indian Penal Code and sentenced to suffer imprisonment for life under each count vide order dated 16.12.2008 and for the offence under Sections 364/34, the appellant has been fined a sum of Rs. 25,000.00 also, and in default, to undergo simple imprisonment of six months. However, both the sentences were directed to run concurrently.

(2.) Cr. Appeal (DB) No.207/2007 comprising of three appellants has been filed against the judgment of conviction dated 20.12.2006 passed by learned Additional Sessions Judge, F.T.C.II, Khagaria in Sessions Trial No.225 of 2001 whereby all the appellants have been convicted under Sections 364A and 302 of the Indian Penal Code and sentenced them to undergo imprisonment for life under each count by order dated 21.12.2006. Both the sentences against were directed to run concurrently.

(3.) Both the appeals arise out of Beldaur P.S. Case No.30/2000 dated 4.07.2000 initially registered for the offence punishable under Sections 364A/34 of the Indian Penal Code and later on, Sec. 302/201 of the Indian Penal Code was added on 7.07.2000 on recovery of dead body. Thus, the appeals have been heard together and are being disposed of by this common judgment.