NETI YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants Miss Monica in Cr. Appeal No. 99 of 2013 and learned Amicus Curiae Mr. Ranbir Singh in Cr. Appeal No. 116 of 2013 as well as learned APP for the State on these criminal appeals.

(2.) As both the criminal appeals have cropped up from the same judgment, hence aforesaid two appeals are being heard together and disposed of by this common judgment.

(3.) Aforesaid two criminal appeals have been preferred against the Judgment and Order of conviction and sentence dated 18.01.2013 passed by Ad hoc Additional Sessions Judge Ist, Supaul in Sessions Trial No. 315 of 2006 arising out of Triveniganj P.S. Case No. 74 of 2005, whereby the learned trial court convicted the accused Anil Yadav, Neti Yadav and Mahendra Yadav for the offence punishable under Section 201 of the Indian Penal Code and sentenced them to undergo R.I. for three years each and also slapped them with a fine of Rs. 1000/- each and in case of default of payment of fine to further undergo S.I. for three months each under Section 201 of the Indian Penal Code.