BIRENDRA YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) These two appeals arise out of the judgment of conviction dtd. 13/7/2018 and order of sentence dtd. 19/7/2018 passed by the learned 1st Additional Sessions Judgecum- Special Judge, SC/ST Act, Araria in Special SC/ST No. 74 of 2016 / Trial No. 18 of 2016 arising out of Forbesganj (Simraha) P.S. Case No. 623 of 2015.

(2.) Criminal Appeal (DB) No. 948 of 2018 has been preferred by appellant Birendra Yadav, whereas Criminal Appeal (DB) No. 982 of 2018 has been preferred by appellants Kamlesh Yadav and Bablu Yadav.

(3.) By the impugned judgment, the learned trial court found the appellants guilty of the offences punishable under Ss. 302/34 of the Indian Penal Code, Sec. 27 of the Arms Act and Sec. 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. The appellants were sentenced to undergo rigorous imprisonment for life and fine under Sec. 302/34 IPC, rigorous imprisonment for three years under Sec. 27 of the Arms Act and rigorous imprisonment for life under Sec. 3(2)(v) of the SC/ST Act with the sentences directed to run concurrently.