Kurian Joseph, J. - (1.) Leave granted.
(2.) The appellants are before this Court, aggrieved by the conviction in Sessions Trial No.113/2012 on the file of Additional Sessions Judge III, Banka, Bihar. They have been convicted under Sections 323, 325 and 341 read with 34 IPC and sentenced to undergo rigorous imprisonment for six months under Section 323/34 IPC, three years under Section 325/34 IPC and simple imprisonment of one month under Section 341/34 IPC. The sentences are to run concurrently. The conviction and sentence have been confirmed by the High Court. Thus, the appellants are before this Court.
(3.) There is no dispute that the parties are relatives. During the pendency of the appeal, the de facto complainant has been impleaded in the party array.;