BHANU LAL DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) APPELLANTS (1) Bhanulal Das, (2) Jogendra Marak, his brother, (3) Nagendra Marak, all of Madhuban village and (4) Naman Marak of Mahishmara village were tried along with another (who was acquitted) before the Assistant Sessions Judge, Tripura, who convicted them for dacoity punishable under Section 395 of the IPC and sentenced each of them to undergo Rule I, for a term of five years.

(2.) THE dacoity which was not disputed and for which there was ample evidence, was committed by unknown persons, at the cloth shop of Pra -bhat Datta (P.W. 1) between 8 -30 and 9 P, M. on 24 -8 -1954 at Shekerkut village which is about 9 miles from the Police station at Agartala and is situated on a motorable road connecting it with Agartala.

(3.) SOME property was alleged to have been seized in the course of investigation from the possession of some of the accused persons which was identified to belong to P.W. 1 and was removed in the course of the said dacoity by the dacoits. The appellants and several other persons who were arrested on suspicion were got identified, and these five identified persons were placed on trial.