BINDESHWARI PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) SINCE both these appeals arise out of one case, they are being taken up together and are disposed of by this composite order.

(2.) HEARD learned counsels appearing on behalf of the parties.

(3.) AFTER some arguments, learned counsel appearing on behalf of both the appellants has chosen not to challenge the conviction but confined his submissions on the point of sentence and contended that in this case of the year 1983 the appellants as under trial have suffered for nineteen odds years and, thereafter, these appeals have also travelled for twelve years. Apart from the detention for around one month by appellant, namely, Bindeshwari Paswan and about seven months by appellant, namely, Kamal Paswan, they have suffered mental agony for substantial long period besides financial constrain etc. and the injuries sustained by the injured is simple in nature though on vital part, but grievous on non - vital part (upper forearm). On the other hand, learned Additional Public Prosecutor while considering the submissions submitted that the injured informant deserves monetary compensation, if there is any reduction in their respective sentences.