DHARAMDEO SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE Appellants have been convicted under Section 395 IPC and sentenced to RI for seven years by a judgment dated 19.08.1994 in S. Tr. No 252 of 1989 passed by Sessions Judge, Muzaffarpur.

(2.) THE prosecution case is that on the night of 4/5.08.1988 the dacoity was committed in the house of the informant and several house -holds articles were taken away by dacoits.

(3.) DURING trial the prosecution examined nine witnesses out of whom P.W. 1 is the informant whereas P.W. 2, P.W. 3 and P.W. 4 are his family members. P.W. 5 and P.W. 6 are the Judicial Officers who conducted the Test Identification Parade of both the Appellants whereas P.W. 7 is the Investigating Officer. P.W. 8 and P.W. 9 are formal in nature.