JAHANGIR @ DULARE Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellants, learned counsel for the informant and learned Additional Public Prosecutor for the State.

(2.) BOTH these appeals have been preferred by respective appellants against judgment dated 7th September 2000 by 1st Additional Sessions Judge, Sitamarhi, in connection with Session Trial No. 240/97/96/2000 arising out of Parihar P.S. Case No. 13 of 1997, against their conviction for the offence under Sections 395 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 3000/ - and in default of payment of fine further sentenced to undergo rigorous imprisonment for one year. And appellant Jahangir @ Dulare has also been convicted for the offences under Section 397 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for seven years. Further, both the sentences are to run concurrently.

(3.) SO far as appellant Jahangir @ Dulare is concerned since he stands convicted for the offences under Section 397 of the Indian Penal Code also, wherein minimum sentence prescribed is 7 years, his sentence is reduced to 7 years. Bail bond of appellant Jahangir @ Dulare is hereby cancelled and he is directed to surrender immediately before the court below to serve the remaining sentence.