GAURI MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) DATE : 21 -01 -2014 Heard learned counsel for the appellants and learned Additional Public Prosecutor for the State.

(2.) THE solitary appellant has preferred this appeal against his conviction under section 324 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for one year on 29th November 2000 by learned 10th Additional Sessions Judge, Saran at Chapra, in S. Tr. No. 590/94 arising out of Derni P.S. Case No. 51/93.

(3.) HAVING regard to the facts and circumstances especially the case is of the year 1993 and we have crossed 20 years, subject to deposit of a fine of Rs. 4000/ - (four thousand) within two months, on such deposit 50% of which shall go to the informant and remaining 50% to his mother i.e. another injured, if alive otherwise entire amount shall go to the informant, the sentence is reduced into the fine as stated above.