MANORMA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Senior Counsel for the petitioner, learned Counsel representing the informant and learned Additional Public Prosecutor appearing on behalf of the State of Bihar.

(2.) The petitioners are aggrieved by judgment and order, dated 19.06.2014, passed by learned Ad hoc Additional Sessions Judge V, Lakhisarai, in Criminal Appeal No. 128 of 2010, whereby while affirming the judgment of their conviction of the offence punishable under Section 427, 149 and 147 of the Indian Penal Code, has acquitted them of the charge under Section 379 read with Section 149 of the Indian Penal Code. After having affirmed the findings of conviction regarded by the learned Trial Court of the offence punishable under Sections 427, 149 and 147 of the Indian Penal Code, the learned Appellate Court has modified the sentence imposed by the learned Trial Court and, accordingly, the petitioner nos. 1 and 5 have been sentenced to undergo simple imprisonment for a period of six months and petitioner nos. 2 to 4 for a period of one year.

(3.) All these petitioners thus stand convicted of the offence punishable under Section 427, 149 and 147 of the Indian Penal Code and sentenced to imprisonment for a term of six months and one year, as indicated above.