R.C.Deepak, J. - (1.) Heard learned counsel for the accused-appellants, learned AGA and perused the record.
(2.) Learned counsel for the accused-appellants submits that the conviction of the appellants is under sections 401, 413 and 414 IPC and sentence awarded to them is three years and a fine of Rs. 2000/- and ten years' R.I. and a fine of Rs. 5000/- and one year's R.I. respectively. His further submission is that no one has claimed the articles alleged to have been recovered from the possession of the accused-appellants. The accused-appellants were arrested by the police personnel under suspicion and a false recovery has been shown from their possession. There is no public witness of the alleged recovery of the articles.
(3.) Considering the arguments of the learned counsel for the parties, the appeal is admitted.;