KAUSHAL KUMAR PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the appeals have been taken up together for hearing and are being disposed of by this common judgment.

(2.) Heard Mr. Amarnath Singh, Advocate for the appellants, Mr. Bindhyachal Singh, Advocate for the informant (P.W. 2) and Mr. S.A. Ahmad, Advocate for the State.

(3.) The appellants have been convicted under Ss. 304(B)/34 of the Indian Penal Code (in short the I.P.C.) by judgment dtd. 10/6/2015, passed by the learned Additional Sessions Judge-X, Saran at Chapra in Sessions Trial No. 737 of 2006, arising out of Jalalpur P.S. Case No. 58 of 2006, and by order dtd. 17/6/2015, they have been sentenced to undergo rigorous imprisonment for 10 years each with the stipulation that the custody period already undergone by them shall be set-off against the sentence of imprisonment in terms of Sec. 428 of the Code of Criminal Procedure.