MANI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal survives only in respect of Appellant No. 3, Mani Singh. In respect of other convicted persons, we dismissed the special leave petition.

(3.) Regarding Appellant, Mani Singh, it was submitted that he is now a Government servant and, therefore, the conviction would visit him with serious consequences including dismissal from service. He is convicted along with others under Sections 379 of the Penal Code and 27 of the Arms Act. The sentence imposed on the convicted persons included imprisonment upto one year.