KUMOD MAHTO @ KARI MAHTON Vs. STATE OF BIHAR

JUDGEMENT

(1.) DATE : 11 -02 -2014 Heard learned counsel for the appellants and learned Additional Public Prosecutor for the State.

(2.) THE three appellants have preferred this appeal against judgment dated 10th May 2002 of learned 3rd Additional Sessions Judge, Fast Track Court, at Begusarai, holding them guilty for the offence under Sections 307, 447 of the Indian Penal Code and Section 27 of the Arms Act and awarding sentence to undergo rigorous imprisonment for 7 years, three months and three years respectively, sentences are to run concurrently, in connection with Session Trial No. 11/90 arising out of Sahebpur Kamal P.S. Case No. 132/1988.

(3.) LEARNED Additional Public Prosecutor while conceding the prayer simply pointed out that the occurrence took place on 17th/18th September 1988 and there is an amendment in Section 27 of the Arms Act affecting from 27th May 1998 providing the sentence for such offences is three years and made the culprit also liable to fine.