RAJESH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present criminal appeals arise out of a common occurrence and have been heard together, as they challenge two separate judgments of conviction and orders of sentence passed by the learned Additional Sessions Judge-II, Jehanabad, in sessions trials arising from Kaler P.S. Case No. 31 of 2015.

(2.) Criminal Appeal preferred by appellant Fiddu Yadav @ Raju Ranjan Kumar arises out of Sessions Trial No. 287 of 2016/256 of 2018, wherein judgment of conviction was delivered on 1/8/2019 and order of sentence passed thereafter.

(3.) The remaining appeals preferred by appellants Jalendra Yadav, Rajesh Yadav and Rambrat Yadav arise out of Sessions Trial No. 287 of 2016 along with Sessions Trial Nos. 431/2017, 98/2018 and 188/2017, wherein judgment of conviction was passed on 20/2/2019 and order of sentence subsequently.