RAMADHAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both these appeals have been heard together as they arise out of the same judgment, and they are being disposed of by this common judgment.

(2.) Cr. Appeal No. 118/1981 has been filed by the five appellants who have been convicted under S. 395 of the Indian Penal Code, (in short 'the Penal Code'), and have been sentenced to undergo rigorous imprisonment for ten years.

(3.) Cr. Appeal No. 114/1981 has been filed by the sole appellant who has been convicted under S. 412 of the Penal Code and has been sentenced to undergo rigorous imprisonment for ten years.