RAJENDRA RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Today again, on call, none appeared on behalf of the appellants. On last date also, there was non-appearance on behalf of the appellants. On last date i.e. 03.11.2017, while deferring the hearing of appeal in absence of learned counsel for the appellants, the Court had made it clear that if on the next date, again no one appears on behalf of appellants, the Court may propose to appoint Amicus Curiae to assist the Court. Since, today again, no one has appeared on behalf of the appellants and the appeal is of the year 1993, there is no reason to further defer the matter and as such, the Court requested Miss Anujashree Roy, learned counsel, who was present in Court, to assist the Court, as Amicus Curiae, and she agreed for same.

(2.) Heard Miss Anujashree Roy, learned Amicus Curiae for the appellants as well as Sri Ajay Mishra, learned Addl. Public Prosecutor for the State.

(3.) The present appeal has been preferred by the appellants against the judgment of conviction and sentence dated 21st May, 1993 passed in Sessions Trial No. 240/10 of 1990 (arising out of Paharpur P.S. Case No. 23 of 1988) by the learned 4th Additional District & Sessions Judge, Motihari (hereinafter referred to as the 'Trial Judge'), by which, the appellants in the present case have been convicted under Section 324 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for one year.