MAHESH RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both these appeals arise out of the same judgment and order and hence they are heard together and are being disposed of by this common judgment.

(2.) Both the appellants have been convicted and sentenced by judgment and order dated 18.7.2003 passed by Shri Baikunth Nath Shahi, 9th Additional Sessions Judge, Saran at Chapra, in Sessions Trial No. 119 of 2001/19 of 2002, for the offence under Sections 395 and 397 of the Indian Penal Code and sentenced to undergo RI for seven years and a fine of Rs. 2000/- and in case of default of payment of fine to undergo RI for a period of two months under each count with direction that both the sentences shall run concurrently.

(3.) Being aggrieved by and dissatisfied with the judgment and order passed by the Additional Sessions Judge-IX, Saran at Chapra, both the appeals have been filed ot set aside the said judgment and order and to discharge the appellants from the liabilities of their bail bonds.