RAJENDRA PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellants and learned counsel for the State.

(2.) THE appellants have been convicted under Section 412 I.P.C. and sentenced to undergo rigorous imprisonment for 10 years.

(3.) THE prosecution case as alleged by the informant is that on 04.10.1994, 11 persons came and committed dacoity and they demanded rifle claiming six to be a man of parties and they assaulted his wife causing injury and looted properties by the dacoits. On the fard beyan, F.I.R. was lodged and after investigation charge -sheet was submitted. During the trial six witnesses were examined on behalf of the prosecution, 3 witnesses examined on behalf of Court witness and after considering the evidence, the trial Court acquitted the appellant of charge under Sections 395 and 397 I.P.C. However, convicted the appellants for offence under Section 403 I.P.C.