LAL BHUKHAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned counsel for the State as well as learned amicus curiae in Cr. Appeal (SJ) No. 14 of 1999.

(2.) These two appeals are being heard together and disposed of by the common order and judgment as both arise out of the same judgment and order passed by Shri Braj Kishore Prasad Gupta, learned Additional Sessions Judge - 3rd, Buxar in Session Trial No. 84 of 1997.

(3.) The appellants have been convicted under Section 395 and 397 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for seven years each.