SANJAY MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Both the appeals are taken up together and are being disposed off by this common judgment.

(3.) The appellants, viz. Sanjay Mahto, Shankar Mahto, Ram Kumar Mahto, Ram Chandra Mahto and Triloki Mahto, have been convicted under Sections 341, 307 and 34 of the Indian Penal Code vide judgment dated 09.08.2016 passed by the learned Additional District & Sessions Judge IXth, Saran, Chapra in connection with S. Tr. No. 270/2017 (New 832/2015), arising out of Rivilganj P.S. Case No. 134/2014 and by the order dated 12.08.2016, the appellants have been sentenced to undergo simple imprisonment for one month for the offences under Section 341/34 of the Indian Penal Code and R.I. for five years, to pay a fine of Rs. 5,000/- each and in default of payment of fine, to further suffer S.I. for two months for the offences under Section 307/34 of the Indian Penal Code. The sentences have been directed to run concurrently.