CHHOTAK TURHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the State.

(2.) The appeal is being disposed of at the stage of admission itself. Considering the facts and circumstances, which are available on the record.

(3.) The appellants were put on trial before the Additional District & Sessions Judge, Fast Track Court II, District Bhojpur in Sessions Trial No. 100 of 2009 and they have been convicted for offences under Sections 302/34 of the Indian Penal Code and have been sentence to undergo rigorous imprisonment for live.