CHUNNU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) None appears on behalf of appellants on account thereof, Sri Param Hansh Singh, Advocate has been requested to assist the Court as an Amicus Curiae.

(2.) From the record, it appears that four accused persons have had faced trial namely Banke Singh, Jalandhar Singh, Chunnu Singh and Bichhan Singh and they all were convicted under different Sections, but out of them, only Chunnu Singh and Bichhan Singh have preferred instant appeal. There happens to be no information with regard to steps, if any, having taken at the end of convicts Banke Singh as well as Jalandhar Singh.

(3.) Appellant Chunnu Singh has been found guilty for an offence punishable under Section 326 I.P.C. and sentenced to undergo S.I. for five years as well as to pay fine appertaining to Rs.10,000/- and in default thereof, to undergo S.I. for six months, under Section 27 of the Arms Act, wherein sentenced to undergo S.I. for three years as well as to pay fine appertaining to Rs.10,000/- and in default thereof, to undergo S.I. for six months, additionally. Appellants Chunnu Singh and Bichhan Singh including two none others sentenced to undergo S.I. for six months for an offence punishable under Section 323 I.P.C. and to undergo S.I. of one month for an offence punishable under Section 341 I.P.C., and to undergo S.I. for three months for an offence punishable under Section 448 I.P.C. with a further direction to run the sentences concurrently, with a further direction to have period of custody during course of trial be subject to set off in accordance with Section 428 Cr.P.C. vide judgment of conviction and order of sentence dated 18.05.2017 passed by the Additional Sessions Judge-6th, Siwan in Sessions Trial No.103 of 2004 arising out of Daraunda P. S. Case No.46 of 2003.