ISMAIL KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Advocate for the petitioners as well as learned APP for the State.

(2.) The petitioners are convicted for committing offence under Sec. 379 of the I.P.C. and they were sentenced to suffer rigorous imprisonment for six months for the offence under Sec. 379 of the I.P.C.

(3.) The order of conviction and sentence passed in G.R. Case No. 314 of 1990, Tr. No. 819 of 2003 (arising out of Pothiya P.S. Case No. 39 of 1990), by the learned Sub Divisional Judicial Magistrate, Kishanganj, dtd. 23/7/2003 was affirmed by the learned Additional District and Sessions Judge-I, Kishanganj, in Criminal Appeal No. 29/80/2003. The convicts have assailed the order of conviction and sentence under Sec. 379 of the I.P.C., which was affirmed by the appellate court in the instant revision.