SINGESHWAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) THE three appellants abovenamed have preferred this appeal assailing conviction of appellant no. 1 under Section 307 of the Indian Penal Code and remaining two appellants, i.e., appellant nos. 2 & 3 under Section 323. of the Indian Penal Code, who are respectively directed to undergo rigorous imprisonment for seven years and four months as awarded on 25th January, 2001 by 3rd Additional Sessions Judge - III, Vaishali at Hajipur in Sessions Trial No. 114/88 arising out of Goraul P.S. Case No. 97/87.

(3.) THE learned counsel for the appellants further submits that the detention suffered is sufficient to meet the interest of justice. On the other hand, the learned Additional Public Prosecutor while accepting the submissions has simply contended that the injured informant may also be compensated in terms of money.