MD. MAZED @ MAJID Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) All the seven appeals arises out of K.Nagar P.S.Case No.132 of 2008. Three Sessions Trials emerged out of the above case being Sessions Trial No.228 of 2010 in which Md. Mazed @ Majid (A/1)) of Cr. Appeal (DB) No.990 of 2013, Md. Mofizul (A/2) of Cr. Appeal No.932 of 2013 were convicted. In second trial being S.T.No.1440 of 2010, Md. Nasim (A/3) of Cr. Appeal No.915 of 2013, Md. Hasim @ Md. Hasib (A/4) of Cr. Appeal (DB) No.945 of 2013 and Md. Nausad @ Md. Naushad (A/5) in Cr. Appeal (D.B.) no.1035 of 2013 were convicted. Third Sessions Trial No.220 of 2009 resulted in conviction of Md. Sabed @ Md. Sawed (A/6) of Cr. Appeal (DB) No.976 of 2013 and Md. Kasim @ Md. Hasim (A/7) of Cr. Appeal (DB) No.1029 of 2017.

(2.) The judgment of conviction was rendered separately on 18.09.2013 by the learned Adhoc Additional Sessions Judge-III, Purnea.

(3.) A/1 was held guilty under Section 302 of the Indian Penal Code and Section 27 of the Arms Act whereas A/2 to A/7 were held guilty under Sections 302 / 120(B) of the Indian Penal Code. They were sentenced to suffer RI for life under Section 302 of the Indian Penal Code or under Section 302 / 120 of the Indian Penal Code. Separate sentence under Section 27 of the Arms Act was imposed upon A/1. He was directed to suffer R.I. for five years with fine, having default clause. The sentences were directed to run concurrently. These appeals assail those judgments of conviction and sentence.