SUSHIL KUMAR SANGI Vs. STATE

JUDGEMENT

(1.) Several appeals have been filed against the judgment dated 1st January, 1979 passed by the Additional Sessions Judge sentencing the accused under Section 409 and 120(B) of the Indian Penal Code.

(2.) Brief facts necessary to dispose of the appeal, are recapitulated as under:

(3.) Ram Krishna Dalmia accused, was the elder brother of Jai Dayal Dalmia and Father-in-Law of Shanti Prasad Jain. All the three accused formed a group known as "Dalmia Jain Group" with Ram Krishna Dalmia, accused as its Principalman. They controlled and had substantial financial interests in the following Companies.