GIRISH UPADHYAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) On repeated calls, no one appears on behalf of the appellants, as such Mrs. Rina Sinha, Advocate is appointed as the Amicus Curiae to assist this Court.

(3.) Both the appellants have been convicted under Sec. 324 of the Indian Penal Code and sentenced to undergo R.I. for one year, vide judgment and order dated 17.12.2002 passed by Sri Anant Prasad Shrivastava, Presiding Officer Ist Additional Fast Track Court, Siwan in Sessions Trial No.459 of 1995/471 of 2002.