STATE OF BIHAR Vs. LALO PASWAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The death reference along with the four appeals, in which all the appellants have been sentenced to death under Section 302/34 of the Indian Penal Code, have been heard together, as they arise from the common judgment of conviction, dated 11.08.2016 passed by the learned Additional District & Sessions Judge- 1 st Begusarai in Sessions Trial No. 345 of 2015 (arising out of Bhagwanpur P.S.Case No. 181 of 2014). All the five appellants have been convicted under Sections 302/149/120B/364/201/34 of the Indian Penal Code. For the offence under Section 302/34 of the Indian Penal Code, they have been awarded death sentence. For the offence under Section 364 of the Indian Penal Code, they have been sentenced to life imprisonment along with fine of Rs. 5000/-. For the offence under Section 201 of the Indian Penal Code, they have been awarded to 05 years rigorous imprisonment along with fine of Rs. 2000/- and in default of payment of fine to undergo S.I. for one year and for the offence under Section 120B of the Indian Penal Code, they have been awarded 05 years rigorous imprisonment. All the sentences have been directed to run concurrently.

(3.) The prosecution case, in short, as stated in the fardbeyan of Ram Bilas Paswan (PW-4), resident of Banwaripur Paswan Tola, Ward No. 09, Thana-Bhagwanpur, District-Begusarai, recorded by S.I.Balmukund Roy (PW-8) of Bhagwanpur Police Station on 18.10.2014 at 9:30 hours at village- Banwaripur Hanuman Chawk, P.S.-