SIRAJUDDIN AND OTHER Vs. STATE OF BIHAR

JUDGEMENT

(1.) Nobody appears on behalf of the appellant. Smt. Uma Kumari, Advocate is appointed as amicus curiae to assist this Court.

(2.) Heard learned Amicus Curiae, Smt. Uma Kumari appearing on behalf of the appellants and learned counsel for the State.

(3.) The appellants have been convicted under Sections 365 and 342 of the Indian Penal Code and sentenced to undergo rigorous imprisonment of four years for the offence committed under Sec. 365 of the Indian Penal Code and six months for the offence committed under Sec. 342 of the Indian Penal Code. However, it has been ordered that both the sentences shall run concurrently.