GHURAN YADAV AND ORS Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The appellants have been convicted for offence under Sections 354 and 323 I.P.C. and sentenced to undergo rigorous imprisonment for to years and one year for offence under Section 354 and 323 I.P.C.

(3.) Learned counsel for the appellants however contends that main accused Ghuran Yadav has remained in jail for a period of one year two months and sixteen days. Other appellants have been remained in jail for 2 two years and hence contends that appellants suffer a lot due to criminal case since 1988.