MD MAZRUL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These five criminal appeals; Criminal Appeal (D.B.) No.663 of 2011, Criminal Appeal (D.B.) No.108 of 2012, Criminal Appeal (D.B.) No.13 of 2012,Criminal Appeal (D.B.) No.294 of 2012 and Criminal Appeal (D.B.) No.428 of 2012, arise out of a common judgment of conviction of the appellants in Sessions Case No.31 of 2008/16 of 2011.

(2.) The appellants have been convicted under section 302/149 I.P.C for intentionally causing death of Md. Nizam. The appellant, namely, Sk. Afsar was convicted under section 148 I.P.C and the other appellants have been convicted under section 147 I.P.C. They have been sentenced to undergo R.I for life and fine of Rs.5,000/- each under section 302/149 I.P.C. Except the convict, namely, Sk. Afsar, the other appellants have been sentenced to R.I for One year and fine of Rs.1,000/- each under section 147 I.P.C.

(3.) During the trial the prosecution has examined 7 witnesses; the informant has been examined as P.W 3. The investigating officer of the case has not been examined during the trial.