BRAHAMDEO MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the appellants as well as the learned APP for the State.

(2.) This appeal has been preferred by the appellants against the Judgment of conviction dtd. 11/1/2019 and the order of sentence dtd. 17/1/2019, passed by Sri Ramesh Chandra Mishra, Fast Track Court-2, Purnea in Sessions Trial No. 537 of 2005 arising out of Banmankhi P.S. Case No. 257/2004, corresponding to G.R. Case No. 2046/2004, whereby and whereunder the appellants have been convicted u/s 364/34 of the I.P.C and Sec. 27 of the Arms Act, and sentenced to undergo R.I. for 10 years and a fine of Rs.3000.00 each u/s 364 of the IPC, and in default of fine, S.I. for 2 month each, and R.I. for 3 years u/s 27 of the Arms Act. All the sentences were directed to run concurrently.

(3.) The informant gave his written report dtd. 11/11/2004 to the SHO, Banmankhi police station, on the basis whereof Banmankhi P.S. Case No. 257 of 2004 dtd. 11/11/2004 was registered for the offences punishable under Sec. 364/34 of the IPC and Sec. 27 of the Arms Act.