PRAMOD SINGH @ CHUNU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellants, learned counsel for the informant and learned Additional Public Prosecutor of the State.

(2.) THIS appeal has been preferred by the three appellants, out of whom appellant no.1 is convicted under Section 307/34, remaining two appellants only under Section 307 and all under Section 341 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for one month under Section 341, seven years under Section 307 and also to pay a fine of rupees one thousand in default simple imprisonment for two months as awarded on 18th September, 2002 by Additional Sessions Judge, Fast Track Court -IV, East Champaran, Motihari, in Sessions Trial no. 52 of 1995, Sangrampur P.S. Case no. 46 of 1994.

(3.) AFTER some arguments, learned counsel chosen not to challenge the conviction but confined his submissions on the point of sentence mainly on the ground of detention of the appellants for about eight months, pre and post conviction, lapse of time of about twenty years and settlement between the parties resolving all the disputes amongst between them. There is no objection on behalf of the State also.