MD SAKOORALIAS BABLOO Vs. STATE OF BIHAR

JUDGEMENT

(1.) SINCE the sole counsel appearing on behalf of the Appellants has been elevated to the Bench, Mr. Bidhanesh Mishra is appointed Amicus Curiae to assist this Court. Heard.

(2.) THE Appellants have been convicted under Sections 366/34, 366A/34, 368/34 of the Indian Penal Code and also under Section 376 of the Indian Penal Code and sentenced to rigorous imprisonment for five years and a fine of Rs. 500/- in default of which two months each. However, no separate sentence has been passed under Section 366A of the Indian Penal Code.