VIJAY YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH the appeals arise from the same judgment and have been heard together and are being disposed of by this common judgment.

(2.) BOTH the appellants have been convicted under section 395 of the Indian Penal Code and have been sentenced to undergo rigorous imprisonment for seven years each.

(3.) THE appellants pleaded not guilty and have stated that they have been falsely implicated in this case.