BANWARI CHAUHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) SINCE all these appeals arise out of one case, they are being taken up together and are disposed of by this composite order.

(2.) HEARD learned counsels appearing on behalf of the parties.

(3.) AFTER some arguments, learned counsel appearing on behalf of the appellants has opted not to challenge their conviction, but confined her submissions on the point of sentence mainly on the ground of their respective ages, financial losses and mental agony suffered for about last 27 years besides detention for about one year at pre and post conviction stage. Further, learned counsel submitted that the four appellants, namely, Ravi Chauhan, Jogendra Chauhan, Deo Chauhan (Cr. App. (SJ) No. 256/1998) and Sheo Chauhan (Cr. App. (SJ) No. 282.1998), were under the 18 years of age at the relevant time.