KUNJ BIHARI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) 1. These two Appeals arise out of the judgment and order of the 9th Additional Sessions Judge, Rohtas at Sasaram dated 1/22.6.1992. The Appellants in Cr. Appeal No. 288 of 1992 are Kunj Bihari Singh, Anil Singh and Bikash Singh while the Appellants in Cr. Appeal No. 294 of 1992 are Rajendra Singh And Nagendra Singh. Appellants Rajendra Singh and Nagendra Singh have been found guilty of the offence under Section 302, I.P.C. and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 2,000/ - each and in default to further undergo rigorous imprisonment for two years. They have also been found guilty of the offence under Section 27 of the Arms Act and sentenced to undergo rigorous imprisonment for two years each.

(2.) Appellants Anil Singh and Kunj Bihari Singh have been convicted under Section 302/34, I.P.C. and have been sentenced to undergo rigorous imprisonment for life and to pay fine of Rs. 2,000/ - each and in default to further undergo rigorous imprisonment for two years each. They have also been found guilty of the offence under Section 307/34, I.P.C. and sentenced to undergo rigorous imprisonment for six years each and to pay fine of Rs. 1,000/ - each and in default to further undergo rigorous imprisonment for one year each. They have also been found guilty of the offence under Section 27 of the Arms Act and sentenced to undergo rigorous imprisonment for two years each.

(3.) Appellant Bikash Singh has been sentenced to undergo rigorous imprisonment for life under Section 302/34 I.P.C. and to pay a fine of Rs. 2,000/ - and in default to further undergo rigorous imprisonment for two years. He has also been sentenced to undergo rigorous imprisonment for six years under Section 107/34, LP.C. and to pay a fine of Rs. 1,000/ -, and in default to further undergo rigorous imprisonment for one year all the sentences have been directed to run concurtently.