MAHADEO MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellants have been convicted u/s. 395 and 364 I.P.C. and sentenced to R.I. for ten years by a judgment dated 20.9.1994 passed by the Assistant Sessions Judge III, Jehanabad in Sessions Trial No.50 of 1993.

(2.) ALL the eleven appellants filed Criminal Appeal No.330 of 1994 but for technical reasons the same was dismissed, upon which the appellants approached before the Hon'ble Supreme Court and the matter was remanded for a fresh hearing.

(3.) IN the result, both the appeals are dismissed with modification in conviction to one u/s.347 I.P.C. and sentence to the one already undergone by the appellants.