ARJUN RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The three appellants, who are the brothers, along with nine others were put on trial before the 4th Additional Sessions Judge, Vaishali at Hajipur for the offence under Section 396 of the Indian Penal Code and have been convicted under the aforesaid section and sentenced to undergo rigorous imprisonment for life. The other nine accused-persons were acquitted.

(2.) The appeal arises out of an occurrence which took place in between the night of 27/28th June, 1992 at village Bisanpur said Ali withll Bidupur police station of Vaishali district in which dacoity was committed in the houses of Sakal Rai and deceased Kishun Rai and in course of dacoity, Kishun Rai was murdered.

(3.) The information about the occurrence in the form of fardbeyan was lodged by Jawahar Rai, son of the deceased Kishun Rai, on 28.6.1992 at 9.30 a.m. at his door which was recorded by the Officer-in-Charge of Bidupur police station, Shatrughan Prasad Singh, PW 18.