RAFIQUE ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the State.

(2.) The appellant has been convicted for offence under Section 324 I.P.C. and has been sentenced to undergo rigorous imprisonment for six months and a fine of Rs. 250/- and in default to undergo rigorous imprisonment for one month.

(3.) Learned counsel for the appellant however contends that, though, appellant is first offender but benefit under Section 360 Cr.P.C. has not been given.