SURENDRA YADAV AND OTHERS Vs. STATE OF BIHAR

JUDGEMENT

(1.) By judgment and order dated 24.12.2008 passed by learned Additional District and Sessions Judge, F.T.C. V, Jehanabad in S. Tr. No. 14/2006, arising out of Sakurabad P.S. Case No. 05/2005, Appellant no. 1 has been convicted for offences under Sections 325, 307, 341 and 504 of the Indian Penal Code and has been sentenced to undergo R.I. for five years for offence under Section 307 of the Indian Penal Code. He has been sentenced to undergo R.I. for three years for the offence under Section 325 of the Indian Penal Code and also has been ordered to pay fine of Rs. 500/- each under Sections 341 and 504 of the Indian Penal Code. Appellant Nos. 2 and 3 have been convicted for offences under Sections 341, 323 and 504 of the Indian Penal Code. They have been sentenced to undergo R.I. for one year under Sections 323 and 504 of the Indian Penal Code and to undergo R.I. for one month for the offence under Section 341 Indian Penal Code.

(2.) Heard the learned counsel for the appellants as well as the State.

(3.) Learned counsel for the appellants has submitted that no offence under Section 307 of the Indian Penal Code is made out. Appellant no. 1 has remained in custody for about 11 months.