LAL BABY RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) The Appellants have been convicted under Section 395 of the Indian Penal Code and have been sentenced to undergo rigorous imprisonment for ten years.

(3.) The prosecution case is that while the informant was going with his truck then the truck was apprehended and they were looted of the articles. On the fardbeyan of the informant, the First Information Report was lodged. After investigation charge-sheet was submitted, cognizance was taken and the case was committed to the court of sessions. During the trial nine witnesses have been examined and after considering the oral and documentary evidence the Appellants were convicted and hence the appeal.