SIRAJ ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This revision petition was admitted on 12.11.2002 confining over sentence only.

(2.) Heard learned counsel for the petitioners as well as learned Additional Public Prosecutor.

(3.) Learned counsel for the petitioners was requested to support his plea with judicial pronouncement if any that the sentence so recorded by the learned trial court and concurred by the learned appellate court with slight modification over sentence of R.I. inflicted in default of payment of fine as S.I. for same period while keeping the remaining part of sentence intact should be wiped out whatever happens to be the submission made on behalf of the petitioner but the learned counsel failed to place.