SHIV NATH PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeals were preferred against the judgment of conviction and sentence dated 21.02.2012 and 22.02.2012 respectively passed in Sessions Trial No. 255 of 2010 / 49 of 2011 by the learned Additional District and Sessions Judge, F.T.C.-I, Aurangabad, arising out of Barun P.S. Case No. 134 of 2009.

(2.) Since the aforesaid 10 appeals arise out of the same Sessions Trial No. 255 of 2010 / 49 of 2011 as well as out of the common impugned judgment of conviction and sentence dated 21.02.2012 and 22.02.2012 respectively, the same have been heard together and are being disposed off by the present common judgment.

(3.) All the appellants of the aforesaid appeals except the appellant Gani Singh (in Criminal Appeal (DB) No. 260 of 2012), have been held guilty for the offences punishable under Section 364A/34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for life and have been imposed fine of Rs. 5,000/- (rupees five thousand) each and in default thereof the accused appellants have been directed to undergo imprisonment of one month each separately. The appellant Gani Singh has been held guilty for the offence punishable under Section 120(B) of the Indian Penal code and sentenced to undergo rigorous imprisonment for life along with a fine of Rs. 5,000/- (rupees five thousand) and in default thereof he has been directed to undergo one month imprisonment.