GODHAN RAM AND ORS Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The appellant no. 1, Godhan Ram has been convicted under Section 147 I.P.C. and sentenced to undergo rigorous imprisonment for one year and further convicted under Section 25(1) (a) of the Arms Act and sentenced to undergo rigorous imprisonment for four years. Appellant no. 2 Tulshi Ram has been convicted under Section 147 I.P.C. and sentenced to undergo rigorous imprisonment for one year and further convicted under Section 325 I.P.C. for four years. However, appellant nos. 3 to 11 have already been given benefit of doubt under Section 360 Cr.P.C.

(3.) Learned counsel for the appellants however contends that a lenient view may be taken as it is a case and counter case.