MANSOOR ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH these appeals have been preferred against the judgment dated 17th July 2001 passed by 1st Additional Sessions Judge, Begusarai in sessions Trial No. 31 of 1995 arising out of Teghra P. S. Case No. 67 of 94 holding the solitary appellant in latter appeal guilty for the offences under Sections 307, 448 and 148 of IPC and respectively sentences to undergo five years, one year and six months and the five appellants of former Appeal for the offence under Sections 307/109, 147 and 448 of IPC and, sentence to undergo RI for five years, six months and one year and the sentences are to run concurrently.

(2.) AFTER some argument, learned counsel for the appellants chosen not to challenge the conviction but confined his submissions on the point of sentences mainly on the ground of lapse of about 20 years continued suffers mental agony besides detention of appellant Saood Alam for about one and half year and remaining appellants since were member of mob for a brief period. Learned Additional Public Prosecutor raises no objection but stated about the monitory compensation to the injured i.e. the informant and his father PW -2 and pointed out that father of the informant is the main sufferer at the instance of appellant Saood Alam.

(3.) LET this order be communicated to the Court below concerned through FAX at the cost of appellants.