SONI @ SONU LOHAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) 2/1/2013 Page 275 Equivalent Citation:2007 -PLJR -2 -604

(2.) THIS appeal is against the judgment dated 14/16.4.1992 of the lllrd Additional Sessions Judge, Bhagalpur passed in Sessions Trial No. 442 of 1990 whereby the appellants Soni @ Sonu Lohar and Gopal Lohar have been convicted under Sec.353 of the Indian Penal Code and Soni @ Sonu Lohar has been released on probation bond for a period of one year but the appellant Gopal Lohar has been sentenced to undergo R.I. for one year.

(3.) THE appellants were charged under Sec.307/34 of the Indian Penal Code as well as Sections 3,