SANT TIWARY AND ORS Vs. STATE OF BIHAR

JUDGEMENT

(1.) ON repeated calls none turned up on behalf of the appellants on whose prayer yesterday the hearing of this appeal was adjourned for today.

(2.) UNDER the facts and circumstances perused the record. Heard learned Additional Public Prosecutor for the State. There appears no need to appoint Amicus Curiae in view of decision of Hon'ble Apex Court in a case "K.S. Panduranga Vs. State of Karnataka, 2013 2 PLJR 276".

(3.) BOTH the appellants have preferred this appeal against their conviction for the offence under Sections 324/34 and 341 of the Indian Penal Code, wherein, appellant no. 2 was sentenced to undergo rigorous imprisonment for two years with fine of Rs. 500/ - and in default to further undergo rigorous imprisonment for one year under Section 324 of the Indian Penal Code and was also awarded one month sentence under Section 341 of the Indian Penal Code and appellant no. 1 was sentenced to undergo rigorous imprisonment for six month with fine of Rs. 500/ - and in default to further undergo rigorous imprisonment for six months under Section 324/34 of the Indian Penal Code and was also awarded one month sentence under Section 341 of the Indian Penal Code by 6th Additional Sessions Judge, Rohtas at Sasaram on 08th July, 1994 in Sessions Trial No. 560 of 1989 arising out of Nokha P.S. Case No. 100 of 1988, G.R. No. 1122 of 1988. All the sentences were ordered to run concurrently.