MANOJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Rajendra Prasad, learned senior counsel assisted by Mr. Pramod Kumar for the petitioners and learned A.P.P. for the State. The present revision application is directed against the appellate judgment and order dated 25.09.2002 passed by the 1st Additional Sessions Judge, Barh in Criminal Appeal No. 2 of 2001 by which the judgment and order dated 23.01.2001 passed by the Judicial Magistrate, 1st Class, Barh in G.R. No. 613 of 1996, Trial No. 134 of 2001 convicting and sentencing the petitioners under Section 379 of the Indian Penal Code, has been upheld.

(2.) THE trial court had convicted the petitioner no. 1 under Section 379 of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for one year and had further convicted all the four petitioners under Sections 323 and 341 of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for six months and two months each respectively. The sentences were directed to run concurrently. The appellate court upheld the same.