MOHAN RAM 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. Anil Singh learned amicus curiae for the appellants and Mr. Ajay Mishra learned Additional Public Prosecutor for the State on both these appeals.

(3.) The aforesaid two criminal appeals have been preferred against the judgment and order of conviction dtd. 23/7/2012 and order of sentence dtd. 25/7/2012 passed by the learned Ad hoc Additional Sessions Judge-III, West Champaran at Bettiah in Sessions Trial no. 69 of 2011, arising out of Matiyaria P.S. Case No. 57 of 2010, whereby the learned Trial Court convicted the accused Mohan Ram and Amerika Ram under Sec. 302 and 201/34 of the Indian Penal Code (hereinafter in short referred to as the 'I.P.C.') and sentenced them to undergo life imprisonment and also slapped them with a fine of Rs.10,000.00 each under Sec. 302 I.P.C. and further sentenced them to undergo rigorous imprisonment for three years each and also slapped them with a fine of Rs.1000.00 each under Sec. 201/34 I.P.C. All the sentences were directed to run concurrently.