SEIKH SHARIF Vs. STATE OF BIHAR

JUDGEMENT

(1.) By judgment of conviction and order of sentence dated 19.01.2009 and 21.01.2009 respectively passed by the Additional Sessions Judge (FTC No.6), Purnea, in S.T. No.157 of 1995/224 of 2006 arising out of Bhawanipur P.S. Case No.41 of 1993, all the appellants have been convicted for the offence under Section(s) 436/34 Indian Penal Code and sentenced to undergo rigorous imprisonment for four years.

(2.) None appears on behalf of the Appellants on repeated calls.

(3.) Sri Arun Kumar Tripathi, Advocate is appointed as Amicus Curiae to assist the Court on behalf of the Appellants.