JAI NATH AHIR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The appellant has been convicted under Section 395 of the Penal Code and sentenced to undergo rigorous imprisonment for seven years.

(3.) The prosecution case, as alleged, is that dacoity was committed on 26.12.1978 at 12 in the mid night and two persons', namely, Dukhit Chamar and newphew of Shivbali Pandey, identified amongst the dacoits.