AKHCHAIBAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellants, learned counsel for the State as well as learned counsel for the informant.

(2.) ALL the four appellants have preferred this Appeal against their conviction for the offences under Sections 436/34 of the Indian Penal Code and sentence to undergo rigorous imprisonment for seven years as awarded by the 3rd Additional Sessions Judge, Fast Track Court, Bhojpur on 23rd May 2002 in Sessions Trial No. 305 of 1990/44 of 2002 arising out of Shahpur P.S. Case No. 127 of 1987

(3.) ON the other hand, learned Additional Public Prosecutor as well as learned counsel representing the informant while conceding the submissions submitted for monetary compensation to the informant against his sufferings.