MURARI YADAV Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) As the aforesaid three 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 learned counsels for the appellants, learned counsel for the informant and learned APPs for the State on the aforesaid three criminal appeals.

(3.) The aforesaid three criminal appeals have been preferred against the judgment and order of conviction dated 30.01.2013 and of order of sentence dated 05.02.2013 passed by Additional Sessions Judge-I, Danapur in Sessions Trial No. 993 of 2010 arising out of Rani Talab P.S. Case No. 54 of 2009 whereby the learned trial court convicted the accused namely, Murari Yadav, Ganesh Yadav, Jwala Yadav, Kamlesh Yadav and Rambabu Yadav for the offence punishable under Section 302 / 34 of the Indian Penal Code and further convicted accused Murari Yadav under Section 27 of the Arms Act and sentenced all the aforesaid five accused persons to undergo R.I. for life and also slapped them with a fine of Rs. 20,000/- each and in case of default of payment of fine to further undergo R.I. for one year under Section 302 / 34 of the Indian Penal Code and further sentenced convict Murari Yadav to undergo R.I. for three years and also slapped him with a fine of Rs. 3000/- and in case of default of payment of fine to further undergo R.I. for three months under Section 27 of the Arms Act. All the sentences were directed to run concurrently.