GOJAN MIAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the State.

(2.) All the six appellants, above named, have been tried before the Court of learned Additional District and Sessions Judge, Fast Track Court, I, Bettiah, vide Sessions Trial No. 402 of 2005 arising out of Bettiah Muffasil (Manuapul) P.S. Case No. 439 of 2004.

(3.) All the appellants were charged and have been found guilty for offence under Section 307/34 of the Indian Penal Code and have been sentenced to undergo rigorous imprisonment of seven years and to pay a fine of rupees one thousand, in default of payment whereof to undergo simple imprisonment for three months.