DHIRENDRA PANDIT Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Appellants have been convicted Under Section 395 I.P.C. and sentenced to R.I. for four years by a judgment dated 29.5.1997 passed by the 2nd Additional Sessions Judge, Katihar in Sessions case No. 93 of 1986/ 47 of 1996.

(2.) The case of the prosecution according to one Dhaneshwar Dubey (P.W.2) is that while he was lying in his hut, unknown dacoits entered the same and committed robbery of certain articles. He did not identify any of the accused persons and, therefore, the case was instituted against unknown persons. The Appellants were arrested on suspicion and put on Test Identification Parade subsequently and identified by some witnesses.

(3.) During trial, the prosecution has examined nine witnesses. Out of whom, P.W.1 has supported the factum of dacoity but did not identify anyone. P.W.3 and P.W.7 are tendered witnesses and P.W.8 is a formal witness. P.W.2 is the first informant of the case and he failed to identify anyone in the dock. P.W.4 Md. Mustaque is a witness, who identified both the Appellants in dock. However, P.W.9, who was the Judicial Magistrate, who got conducted the Test Identification Parade, testified that this witness had identified only Mathur Rishi in the Test Identification Parade. P.W.5 Md. Mohsin identified the two Appellants during trial, but from the evidence of P.W.9 I find that he was not an identifying witness in the Test Identification Parade. P.W.6 identified the two Appellants in the dock but from the evidence of P.W.9 I find that he was also not identifying witness since he was not allowed to participate in the Test Identification Parade.