BIRENDRA TIWARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel for the appellants and the State.

(2.) THE appellants have been convicted under Sections 452 and 307/34 of the Penal Code to undergo rigorous imprisonment thirty seven months and appellants 1 and 3, Birendra Tiwari and Chandradeo Tiwari, further, convicted under Section 27 of the Arms Act and have been sentenced to undergo rigorous imprisonment for 12 months and all the sentences were ordered to be run concurrently.

(3.) HENCE, I find and hold that the prosecution has not been able to prove the charges beyond reasonable doubt and the order of conviction and sentence recorded by the lower Court is set aside.