SITA RAM SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the State.

(2.) This appeal under the proviso to Sec. 372 of the Code of Criminal Procedure (for short 'Cr.P.C') has been filed by the appellant for enhancement of sentence awarded to respondent nos. 2 to 5 by the Fast Track Court- 1st, Rohtas at Sasaram in Sessions Trial No. 233 of 1997 arising out of Sanjhauli P.S.Case No. 34 of 1995.

(3.) It is submitted by the learned counsel for the appellant that the respondent nos. 2 to 5 were charged for the offences punishable under Ss. 307/149 of the Indian Penal Code and 27 of the Arms Act. On completion of trial, they were convicted by the trial court for both the offences vide impugned judgment dtd. 9/4/2018. After convicting them, the trial court sentenced them to undergo R.I. for 3 years and a fine of Rs.5,000.00 each for the offence under Sec. 307/149 of the Indian Penal Code and R.I. for 3 years under Sec. 27 of the Arms Act. In default of payment of fine, they were directed to undergo S.I. for two months each.