PRAHALAD MAHTO @ RPAKASH MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellant and learned Additional Public Prosecutor for the State.

(2.) BOTH the appellants stand convicted for the offences under Sections 323/34, 324/34 and 341 of the I.P.C. and sentenced to undergo rigorous imprisonment for three years under section 324 of the I.P.C. and rigorous imprisonment for one year under section 323 of the I.P.C. and one month under section 341 of I.P.C. and the sentences will run concurrently, by 5th Additional Sessions Judge, Fast Track Court, Purnia, in Sessions Trial No. 120/05/Tr. No. 461/05 arising out of Kasba P.S. Case No. 209/2001, G.R. No. 2221/2001.

(3.) ON behalf of the prosecution altogether seven witnesses were examined besides producing exhibits.