BRAHMADEO RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) No one appears on behalf of the Appellants. Mr. Arun Kumar Tripathi, Advocate is appointed as amicus curiae to assist this Court.

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

(3.) The Appellant No. 1 Brahmadeo Ram has been convicted under Section 307 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for four years and further convicted under Section 324 of the Indian Penal Code and has been sentenced to undergo rigorous imprisonment for one year. Appellant Nos. 2, 3 and 4, namely, Arjun Ram, Ramjatan Ram and Bishundeo Ram have been convicted under Section 323 of the Indian Penal Code and have been sentenced to undergo rigorous imprisonment for two months.