RAM NARESH TANTI Vs. STATE OF BIHAR

JUDGEMENT

(1.) As the aforesaid two appeals have cropped up from the common judgment, hence these two appeals are being disposed of by the common order.

(2.) Heard learned counsel for the appellants as well as learned APP for the State.

(3.) Aforesaid two appeals have been preferred against the Judgment and Order of conviction dated 09.04.2012 and order of sentence dated 10.04.2012 passed by the Additional Sessions Judge, F.T.C.-IV, Munger in Sessions Trial No. 50 of 2004 arising out of Jamalpur P.S. Case No. 136 of 2000, whereby the learned trial court convicted the accused Ram Naresh Tanti, Nand Kishore Tanti, Anil Kumar Tanti and Amit Kumar Tanti for the offence punishable under Sections 307/34 and 341 of the Indian Penal Code and Section 27 of the Arms Act and further convicted accused Anil Kumar Tanti under Section 307 of the Indian Penal Code and sentenced Anil Kumar Tanti to undergo R.I. for 7 years and also slapped him with fine of Rs. 3,000/- for the offence punishable under Section 307 of the Indian Penal Code and sentenced Ram Naresh Tanti, Nand Kishore Tanti, Anil Kumar Tanti and Amit Kumar Tanti to undergo R.I. for 5 years and slapped them with fine of Rs. 3,000/- each under Section 307/34 of the Indian Penal Code and S.I. for one month under Section 341 of the Indian Penal Code and R.I. for 3 years and fine of Rs. 1000/- each for the offence under Section 27 of the Arms Act. All the sentences were directed to run concurrently. In default of payment of fine, further sentenced to undergo S.I. for 6 months.