SANJAY YADAV Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) As the aforesaid four criminal appeals have cropped up from the same judgment, hence, they are taken together and disposed of by this common judgment.

(2.) Heard Mr. Yogesh Chandra Verma, learned counsel assisted by Mr. Anant Kumar, learned counsel for the appellant (in Cr. Appeal (DB) No. 785 of 2012), Mr. Gaurang Chatterjee, learned counsel assisted by Mr. Pankaj Kumar Jha, learned counsel for the appellants (in Cr. Appeal (DB) Nos. 313 of 2012, 321 of 2012 and 327 of 2012) as well as Mr. Ajay Mishra learned Addl. Public Prosecutor in the aforesaid four appeals.

(3.) The aforesaid four criminal appeals have been preferred against the judgment and order of conviction dated 16.03.2012 and order of sentence dated 21.03.2012 passed by Additional Sessions Judge-IV, (F.T.C), Madhepura in Sessions Trial No. 127 of 1994 arising out of Singheshwar P.S. Case No. 65 of 1993 whereby the learned trial court acquitted the accused namely, Janardan Yadav and Rambhajan Yadav of the charges levelled against them and convicted the accused Sanjay Yadav for the offence punishable under Sections 302 , 148 , 323 / 149 of the Indian Penal Code and Satto Yadav, Bablu Yadav, Krit Yadav, Amod Yadav, Yugo Kamat, Hanuman Kamat, Hira Thakur, Umesh Kamat and Mahendra Yadav for the offence punishable under Sections 302 / 149 and 323 / 149 of the Indian Penal Code and sentenced convict Sanjay Yadav to undergo life imprisonment and also slapped him with a fine of Rs. 5000/- under Section 302 of the Indian Penal Code and further sentenced him to undergo R.I. for one year under Section 148 of I.P.C and R.I. for three months under Section 323 of the I.P.C. and sentenced convicts Satto Yadav, Bablu Yadav, Munna Yadav, Krit Yadav, Amod Yadav, Yugo Kamat, Hanuman Kamat, Hira Thakur, Umesh Kamat and Mahendra Yadav to undergo life imprisonment and also slapped them with a fine of Rs. 5000/- each under Section 302 / 149 of the Indian Penal Code and R.I. for three months under Section 323 / 149 of the Indian Penal Code and in case of default of payment of fine to further undergo S.I. for six months each.