ISHWARI PRASAD AND OTHERS Vs. STATE OF BIHAR

JUDGEMENT

(1.) This revision is directed against the appellate court's judgment dated 11-8-87 passed by the Judicial Commissioner, Ranchi whereby he has confirmed the judgment of the trial court passed by Sri Ashok Kumar Pathak, Judicial Magistrate, 1st Class, Ranchi who had convicted the petitioners under Sections 143 and 448 of the Indian Penal Code and sentenced each of them to undergo R.I. for two months and four months respectively.

(2.) The occurrence is said to have taken place on 31-8-83 at about 9.30 when PW 8 was said to be washing his cloths. It is alleged that at that time alter action took place and the petitioners are said to have entered into the room and taken away the money.

(3.) It appears that during trial eight witnesses were examined. Out of them PWs. 4, 6 and 7 were the eye witnesses and the rest were formal witnesses. Besides them, three D.Ws. were also examined on behalf of the accused petitioners. Among the D.Ws. petitioner No. 1 was examined as D.W. 1.