PARASNATH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the appeals have arisen out of common judgment and as such they have been heard together and are being disposed off by this common judgment.

(2.) Both the appeals have been preferred against the judgment of conviction dated 29.1.2009 and order of sentence dated 4.2009 passed by the Additional Sessions Judge Fast Track Court III, Vaishali in Sessions Trial no. 198 of 2000 arising out of Vaishali P.S. case no. 8 of 1999 , G.R. No. 93/99 whereby all the appellants have been convicted under Sections 341, 307 and 34 of the Indian Penal Code. All the appellants have been sentenced to undergo simple imprisonment for one month each under Section 341 of the IPC.

(3.) Appellants of Cr. Appeal no. 92 of 2009 have been further sentenced to undergo rigorous imprisonment for seven years under Section 307/34 of the IPC and to pay a fine of Rs. 3000/- each and in default of payment of fine to further undergo simple imprisonment for six months each.