SOHAIL MIAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the Crl. Appeals arise out of the common judgment and order dated 8.1.1991 in S.T. No. 289 of 1988 passed by Shri R.P. Verma, the then Vth Additional Sessions Judge, Dhanbad. Hence, both the appeals are being disposed of by this common judgment.

(2.) The appellant (Sohail Mian) in Crl. Appeal No. 11 of 1991 (R), has been convicted and sentenced under Section 411 of the Indian Penal Code for three years' rigorous imprisonment and to pay a fine of Rs. 3,000/- and in default of payment of fine to further undergo simple imprisonment for one year. Further, he nas been convicted and sentenced under Section 201 of the Indian Penal Code to one year rigorous imprisonment. The sentences were ordered to run concurrently.

(3.) Appellant Abul Hassan (whose alias name is Kartoon Mian) in Cr. Appeal No. 61 of 1991 (R) has been convicted under Sections 302/201 and 394 of the Indian Penal Code and sentenced to rigorous imprisonment for life rigorous imprisonment for five years, and rigorous imprisonment for ten years respectively thereunder. However, all the sentences have been ordered to run concurrently.