MOTILAL YADAV Vs. STATE OF BIHAR
LAWS(SC)-2014-11-87
SUPREME COURT OF INDIA (FROM: PATNA)
Decided on
November 25,2014
MOTILAL YADAV
Appellant
VERSUS
STATE OF BIHAR
Respondents
Referred Judgements :-
KANTA PRASHAD RIZAK RAM VS. DELHI ADMINISTRATION:DELHI ADMINISTRATION [REFERRED TO]KANAN VS. STATE OF KERALA [REFERRED TO]
RAMA VS. STATE OF RAJASTHAN [REFERRED TO]
BADAM SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
PRASAD ALIAS HARI PRASAD ACHARYA VS. STATE OF KARNATAKA [REFERRED TO]
RAM RATAN VS. STATE OF RAJASTHAN [REFERRED TO]
RAVI KAPUR VS. STATE OF RAJASTHAN [REFERRED TO]
R. SHAJI VS. STATE OF KERALA [REFERRED TO]
ASHOK DEBBARMA @ ACHAK DEBBARMA VS. STATE OF TRIPURA [REFERRED TO]
Cited Judgements :-
BIRBAL CHOUDHARY @ MUKHIYA JEE VS. STATE OF BIHAR [LAWS(SC)-2017-10-52] [REFERRED TO]HALUKA SON OF LAKHAN SINGH VS. STATE OF RAJASTHAN THROUGH P P [LAWS(RAJ)-2018-4-110] [REFERRED TO]
GAURAV RANA VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2016-11-102] [REFERRED TO]
OSBAN FERNANDES VS. STATE [LAWS(BOM)-2020-8-107] [REFERRED TO]
JUDGEMENT
-
(1.)Leave granted.
(2.)This appeal, by special leave, is directed against judgment and order dated 5.11.2012, passed by the High Court of Judicature at Patna, whereby the conviction of the accused-appellant Motilal Yadav recorded under Section 364A read with Section 34 and Section 120B read with Section 364A IPC by learned Additional Sessions Judge, ETC III, Bhagalpur, in Sessions Case No. 1053 of 2003/Trial No. 12 of 2004, is affirmed. The accused-appellant, along with other co-accused, has been convicted and sentenced to imprisonment for life and directed to pay fine of Rs.5,000/- under Section 364A read with Section 34 IPC, and further sentenced to imprisonment for a period of two years under Section 120B read with Section 364A IPC.
(3.)Heard learned amicus curiae for the appellant and learned counsel for the respondent.
(2.)This appeal, by special leave, is directed against judgment and order dated 5.11.2012, passed by the High Court of Judicature at Patna, whereby the conviction of the accused-appellant Motilal Yadav recorded under Section 364A read with Section 34 and Section 120B read with Section 364A IPC by learned Additional Sessions Judge, ETC III, Bhagalpur, in Sessions Case No. 1053 of 2003/Trial No. 12 of 2004, is affirmed. The accused-appellant, along with other co-accused, has been convicted and sentenced to imprisonment for life and directed to pay fine of Rs.5,000/- under Section 364A read with Section 34 IPC, and further sentenced to imprisonment for a period of two years under Section 120B read with Section 364A IPC.
(3.)Heard learned amicus curiae for the appellant and learned counsel for the respondent.
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