REYAZ Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) On repeated calls, none appears on behalf of appellant, Reyaz (Cr. Appeal (SJ) No. 527 of 2015), on account thereof, Sri Ranbir Singh has been requested to assist the court as an amicus curiae while on behalf of other appellants Sri Krishna Kant Singh and Sri Binod Kumar Singh have appeared.

(2.) Since all these three appeals arise out of common judgment of conviction and sentence, have been heard together and are being decided by a common judgment.

(3.) Appellants, Reyaz, Arjun @ Arjun Kumar @ Aman Kumar, and Adam @ Adam Hussain @ Aadam have been found guilty for an offence punishable under Section 342 IPC and each one has been sentenced to undergo SI (as not specified) for one year as well as to pay fine of Rs. 1000/- in default thereof, to undergo RI for 2 months (contradiction), under Section 457 IPC and sentenced to undergo SI for 5 years (as not specified), under Section 376 IPC and sentenced to undergo SI for 10 years (as not specified) with a further direction, to run the sentences concurrently vide judgment of conviction dated 21.07.2015 and order of sentence dated 25.07.2015 passed by 8th Additional Sessions Judge, East Champaran, Motihari in Sessions Trial No. 959 of 2013.