BAIJNATH PRASAD AND ORS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Nobody appears on behalf of the appellants. Mr. Arun Kumar Tripathi, Advocate is appointed as amicus curiae to assist this Court.

(2.) Heard learned amicus curiae and learned counsel for the State.

(3.) The appellants have been convicted under Sections 323, 147 and 148 of the Indian Penal Code and sentenced to undergo simple imprisonment for three months for the offence under Sections 323 and 147 of the Indian Penal Code and six months for the offence under Section 148 of the Indian Penal Code.