PARO @ PARMANAND KUNWAR Vs. STATE OF BIHAR WITH

JUDGEMENT

(1.) ALL these appeals arise out of the same judgment and, as such, they were heard together and are being disposed of by this common judgment. Paro @ Parmanand Kunwar (appellant in Criminal Appeal No. 391 of 2001), Sajjan Sharma (appellant in Criminal Appeal No. 394 of 2001) and Shambhu Sharma (appellant in Criminal Appeal No. 427 of 2001), being aggrieved by the judgment and order dated 2.8.2001 passed by the 1st Additional Sessions Judge, Naugachia in Sessions Trial No. 764 of 1996, have preferred these appeals. By the said judgment and order, ail the appellants have been held guilty of offence under Sec. 302 of the Indian Penal Code and 27 of the Arms Act and sentenced to undergo rigorous imprisonment for life each and one year each respectively.

(2.) All the sentences have been directed to run concurrently.

(3.) IT is relevant here to state that by the said judgment one Borahan Rai @ Prabhu Narain Rai was also convicted and sentenced for offence under Sections 302, 379 of the Indian Penal Code and27 of the Arms Act, but he died during the pendency of the appeal and, as such, his appeal (Cr. Appeal No. 422 of 2001) had abated.