BHAGWAN KOERI @ BHAGWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and the State.

(2.) These three appeals have been heard together and are being disposed off by this common judgment.

(3.) The prosecution case, as alleged in the fardbeyan of the informant, Baliram Sah, that on 18.05.1980 at 12.15 hours about 15-20 dacoits appeared before his door from the back of river and started broke open the door by tangi (axe) then the informant and his brother and female inmates of the house got up on the roof and started pelting stones on the dacoits. Then the dacoits exploded bomb. The informant claims to identify Rampati Singh Awadhia armed with bomb in bag and Riajuddin in thelight of torch, lit by the dacoits and also identified Prahlad Singh and Ramchandra Awadhia. It is further alleged that one Goklanand Tiwary fired and, thereafter, the dacoits fled away.