TOKHAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) THE appellant, Tokhan Yadav, has been convicted under sections 395 and 397 of the Indian Penal Code and has been sentenced to undergo rigorous imprisonment for 10 years. Appellants, namely, Bhola Yadav and Ramashish Yadav, have been convicted under sections 395 and 397 of the Indian Penal Code and have been sentenced to undergo rigorous imprisonment for 7 years.

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