PARAS DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS revision application has been directed against the order dated 15th June, 1999 passed by 2nd Additional Sessions Judge, Nawadah in Criminal Appeal No. 10 of 1997, whereby he dismissed the appeal preferred by the petitioners who was convicted for the offence under Sections 447, 323. and 427 of the Indian Penal Code and were directed to execute a bond of Rs. 1000/ - for maintaining peace and be of good behaviour for a period of one year.

(2.) THE learned counsel confined his submission on the point of sentence only. I have perused the judgments of the appellate Court as well as the trial Court and find that it does not suffer with any infirmity. As such, the order of conviction recorded by the courts below is upheld. So far the question of sentence is concerned, the petitioners were directed to execute bond of Rs. 1000/ - under Section 360 of the Cr PC by order dated 4.10.1997 and the order was confirmed by the appellate Court on 15.6.1999 and the said period of one year expired long back and as such the direction to execute bond for maintaining, peace and for a period of one year from the date of judgment as recorded by the trial Court becomes infructuous. In such view of the matter, the petitioners are not required to execute any bond.

(3.) IN the result this revision application is accordingly, dismissed with the modification in sentence.