BUDHAN MIAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) APPELLANTS Budhan Mian son of late Akbar Mian, Ekram Mian son of late Gaffar Mian, Haquique Mian (Hajam) son of late Latiff Mian (Hajam). all residents of village Sauwa Tand, P.S. Lauriya, Dt. West Champaran, have been held guilty and convicted in Sessions Trial No. 440/1994, Tr. No.116/2004 by Sri B. K. Singh, Additional Sessions Judge -FTC -V, West Champaran at Bettiah, for the offence punishable under Section 364 IPC and as such two of them, namely, Ekram Mian and Haquique Mian (Hajam) have been sentenced to undergo R.I. for ten years.

(2.) Appellant Budhan Mian for the same offence under Section 364 IPC has been awarded ten years SI. All of them have also been imposed fine of Rs. 1000/ -, in default of payment of which to undergo SI for one month.

(3.) IT has also been directed that realised amount of Rs. 500/ - from each should go to the bereaved family of the deceased, and remaining half amount of the fine should be deposited with the Government Treasury.