PAWAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) ORDER :- Since both the appeals arise out of the same Judgment and are being heard together, and are being disposed of by this common Judgment.

(2.) Both the appellants have been convicted under S.412 of the Indian Penal Code and have been sentenced to undergo rigorous imprisonment for five years with a fine of Rs.5,000/- each. In case of failure of payment of fine, they have been further sentenced to undergo rigorous Imprisonment for one year each.

(3.) The appellant pleaded not guilty and have stated that they have been falsely implicated in this case due to enmity.