GHAMANDI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Appeal has been preferred by the eight appellants against their conviction for the offence under Sec. 323 of the Indian Penal Code and sentence to undergo rigorous imprisonment for nine months as awarded on 30th April 2002 by learned Additional Sessions Judge, Fast Track Court-2, Kaimur at Bhabua in Sessions Trial No. 212 of 1986/99 of 2002 arising out of Sonhan P.S. Case No. 152 of 1985 initially instituted for the offences punishable under Sections 147,148,149,324,323 and 307 of the Indian Penal Code and the appellants after facing trial for the aforesaid offences have initially been exonerated from other charges but convicted and sentenced in the manner aforesaid.

(2.) After some argument, learned counsel for the appellants chosen not to challenge the conviction but confined his submissions on the point of sentence mainly on the grounds of mental agony, financial loss suffered for about 29 years besides detention for a brief period at initial stage.

(3.) On the other hand, learned Additional Public Prosecutor while considering to the submissions raises the point of monetary compensation to the injured persons who are PWs 7,8 and 9 respectively.