RAMESHWAR RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner as well as learned Additional P.P. for the State.

(2.) TAKING into account the concurrent finding of fact, so far recovery of illegal fire arm from the possession of petitioner as well as co -accused, Dilip Sahani is concerned, the learned counsel for the petitioner have not chosen to raise the grievances on that very score.

(3.) HOWEVER , It has been submitted on behalf of the petitioner that he is aged about 21 years as well as from the successive judgments, it is evident that petitioner does not carry criminal antecedent and being under custody since 08.08.2012, a prayer has been made that the instant revision be accordingly, decided directing the respective sentences to be saturated against the period which the petitioner spent being incarcerated.