SIDHESHWAR SAHANI Vs. STATE OF BIHAR

JUDGEMENT

(1.) As both the aforesaid criminal appeals have cropped up from the same judgment and order of conviction and sentence, hence, they are taken up together for consideration and disposed of by this common judgment.

(2.) Heard Mr. Jitendra Narain Sinha learned counsel for the appellant of Cr. Appeal (SJ) No. 208 of 2013, Mr. Prince Kumar Mishra, learned amicus curiae for the appellants and learned APP for the State on the aforesaid two Criminal Appeals.

(3.) The aforesaid two criminal appeals have been preferred against the judgment and order of conviction dated 26.02.2013 and order of sentence dated 28.02.2013 passed by learned 9th Addl. Sessions Judge, Muzaffarpur in Sessions Trial no. 511/2010 / 321/2012 arising out of Katra P.S. Case No. 25 of 2009 whereby the learned trial court convicted the accused Md. Alam, Swarath Ram, Singhewar Sahani and Subhadra Sahni for the offence punishable under Section 395 read with Section Section 397 of the Indian Penal Code and sentenced them to undergo R.I. for seven years and also slapped them with a fine of Rs. 5000/- each and in default of payment of fine to further undergo R.I. for one month under the aforesaid Section.