RAJENDRA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) ALL the appellants have been convicted under Sec.353 of the Indian Penal Code and were sentenced to undergo R.I. for one year each.

(2.) APPELLANT no.2 Devendra Prasad and appellant no.3 Mahendra Prasad were further convicted under Sec.225 of the Indian Penal Code and were sentenced to undergo R.I. for one year.

(3.) APPELLANT no.3 Mahendra Prasad has been further convicted under Sec.224 of the Indian Penal Code and was sentenced to undergo R.I. for one year.