BHOLA YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) The two appellants were charged under Sections 364,302 and 201 of the Indian Penal Code and convicted under each of the heads. They have been sentenced to life imprisonment under Section 302 of the Indian Penal Code and for 10 years rigorous imprisonment under Section 364 of the Indian Penal Code and three years rigorous imprisonment under Section 201 IPC and sentences were ordered to be run concurrently.

(2.) When this appeal was taken up for final hearing yesterday and before no one appeared for the appellants and, as such, this Court appointed Mr. Gyan Prakash Ojha, learned counsel present in the Court as amicus curiae. Paper book was given and he has ably assisted the Court today.

(3.) Heard the parties.