MOHIB Vs. STATE OF BIHAR

JUDGEMENT

(1.) All the three criminal appeals have been taken up together for hearing.

(2.) In fact, separate applications were filed on behalf of the appellants for suspension of sentence during the pendency of the respective appeals. Their prayer for bail, at the time of admission of their respective appeals, were rejected. However, it appears from the office notes that the appeals were listed on the request of the learned counsel for the parties for their disposal on the question of sentence.

(3.) The appellants, in all the criminal appeals, have been convicted under Section 395 of the Indian Penal Code and have been sentenced to undergo rigorous imprisonment for ten years and a fine of Rs. 10,000/- each. In default of payment of fine, the appellants have been sentenced to undergo simple imprisonment for a period of three months. It has also been stipulated that the period already undergone by the appellants in custody shall be setoff from the aforesaid period.