LAWS(PAT)-2006-12-96

INDRASAN RAUT @ INDRASAN YADAV Vs. STATE OF BIHAR

Decided On December 05, 2006
Indrasan Raut @ Indrasan Yadav Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) APPELLANT no. 1 Indrasan Raut and appellant no. 2 Singhasan Raut have been convicted under Sec.325/ 34 of the Indian Penal Code and were sentenced to undergo R.I. for five years. Appellant no. 2 Singhasan Raut was further convicted under Sec.379 of the Indian Penal Code and was sentenced to undergo R.I. for one year. However, both the sentences were ordered to run concurrently. Both the appellants Indrasan Raut and Singhasan Raut have been directed to pay fine of Rs. 5000.00 (five thousand) each to the next of the kin of deceased Keshwar Raut under Sec.357 of the Code of Criminal Procedure and in default to undergo a further period of R.I. for six months.

(2.) THE appellant no. 3 Dhanai Raut and appellant no. 4 Laxman Raut have been convicted under Sec.323 of the Indian Penal Code and were sentenced to undergo R.I. for six months. However, the sentences were ordered to run concurrently.

(3.) THE appellants pleaded not guilty and have stated that they have been falsely implicated in this case due to enmity.