- (1.) Since no body appeared on behalf of the appellants in Criminal Appeal No. 140 of 1995, Mr. J. P. Jha, learned Senior Advocate assisted the Court as Amicus Curiae.
(2.) As both the appeals arise out of the same judgment, they have been heard together and are being disposed of by this common judgment.
(3.) Appellants in both the appeals have been convicted far an offence under Section 395 of the Indian Penal Code and have been sentenced to undergo rigorous imprisonment for three years vide judgment of conviction dated 28-6-1995 and order of sentence dated 29-6-1995 passed by 1st Additional Sessions Judge, Dumka.;