SITA RAM TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) NOBODY appears on behalf of the appellant to press this appeal. Mr. Arun Kumar Tripathi is appointed as Amicus Curiae to assist this Court. The State is represented by Mr. Jharkhandi Upadhyay, A.P.P.

(2.) THIS appeal has been preferred by the appellant against the judgment of conviction dated 16th May, 2000 and the order of sentence dated 20th May, 2000 passed by the 2nd Additional Sessions Judge, Bhojpur at Arrah in Sessions Trial No. 769 of 1989 arising out of Arrah Town Police Station Case No. 379 of 1988 whereby the appellant has been convicted under Section 324 of the Indian Penal Code, but released the appellant on furnishing probation on executing a bond of Rs. 10,000/- with two sureties for the period of two years to maintain peace and good behavior.

(3.) IN the result, this appeal is dismissed as infructuous.