MAHENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted. The trial Court convicted the appellants for offences under Sections 307/34/379, IPC and sentenced them to undergo RI for five years. On appeal, the High Court, vide judgment dated 19th November, 1999 altered the conviction of appellant No. 4 to one under section 324, IPC and sentenced him to undergo one years Rl and insofar as appellant nos. 1, 2, 3 and 5 are concerned, their conviction was altered to one under Section 323, ipc and they were sentenced to undergo six months' RI.

(2.) The appellants have put in issue their conviction and sentence through this appeal by special leave.

(3.) We have heard learned counsel for the parties and examined the record.