DUKHAN MAHTO 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 amicus curiae and learned Counsel for the State.

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