LAWS(PAT)-1990-11-24

MEGHLAL TEWARY Vs. STATE OF BIHAR

Decided On November 03, 1990
MEGHLAL TEWARY Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) This revision is directed against the judgment, dated 11/3/1986 passed by Sri N.N. Sinha, 3rd Additional Sessions Judge, Giridih, in Cri. Appeal No. 99/1984, 19/1986 by which the judgment of conviction passed by Sri. R.J. Mishra, Judicial Magistrate, 1st Class, Bermo at Genughat, was maintained, but sentences was modified in the following circumstances.

(2.) It appears that petitioner No. 1. Meghlal Tewarys sentence under sections 324 and 325 of the Indian Penal Code was set aside but his sentence under section 342 of the Indian Penal Code was confirmed but he was ordered to be released under section 360 of the Code of Criminal Procedure on execution of bond of Rs. 2,000/- (two thousand) with one surety for keeping peace and to be of good behaviour for a period of one year.

(3.) The sentence of petitioner No. 2, namely, Nageshwar Tewary under sections 324 and 325 of the Indian Penal Code was set aside and he was also released in respect of offence under section 342 of the Indian Penal Code on execution of bond under section 360 of the Code of Criminal Procedure on the same terms and conditions indicated above.