SANKAR MANDAL Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) BOTH these appeals are being disposed of by this common judgment.

(3.) AFTER some arguments, learned counsel for the appellants chosen not to challenge the conviction but confined his submission on the point of sentence only. It is contended that the appellants have suffered the agony for last about 19 years and appellant Shankar Mandal against whom there was major charge was aged about 21 years at the time of commission of offence as estimated by the court below, though according to him, he was just 18 years old as is evident from his statement recorded under Section 313 of the Code of Criminal Procedure and also suffered detention for about eight months, now a days, he is father of a few growing children, so sentence of all the appellants may be reduced into fine and sentence undergone.