JAGDISH PRASAD 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 Section 323 of Indian Penal Code and sentenced to undergo rigorous imprisonment for six months.

(3.) However, benefit under Section 360 Cr.P.C. has not been given to the appellants and no reason has been assigned as to why the benefit under Section 360 Cr.p.C. has not been given when it was found that appellants have no criminal antecedent.