SAMINA KHATOON Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mrs. Amrita Sinha, learned Amicus in Cr. Appeal (DB) No. 116 of 1995 along with Mr. Arvind Kumar Choudhary, learned counsel for the appellant, in Cr. Appeal (DB) No. 180 of 1995 P and opposed by Mr. Abhay Kumar Tiwari, learned A.P.P.

(2.) Both these appeals arise out of a common judgment and hence they are being disposed of by this common order.

(3.) The appellants are aggrieved by the judgment and order of conviction and sentence dtd. 8/5/1995 (sentence passed on 9/5/1995) by Shri Sudarshna Upadhyay, learned 3rd Additional Sessions Judge, Deoghar in S.T. No. 265/93, whereby and whereunder, the appellants in Cr. Appeal (DB) No. 116 of 1995P have been convicted for the offence under Sec. 120B IPC and have been sentenced to undergo rigorous imprisonment for life while the appellant in Cr. Appeal (DB) No. 180/95P has been convicted for the offence punishable under Sec. 302 IPC and Sec. 25(ia) as well as Sec. 27 of the Arms Act and has been sentenced to undergo rigorous imprisonment for life for the offence under Sec. 302 IPC.