SAJJAL MISTRY @ SAJJAN MISTRY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the counsel for the Appellants and the State.

(2.) The Appellants have been convicted under Section 436/34 of the Penal Code and sentenced to undergo rigorous imprisonment for five years.

(3.) The prosecution case, as alleged that while informant written statement in his potato field then Anuplal Mistry came and disclosed that he has got the papers of the land from Rajendra Thakur and not to take out the potato on which there was verbal altercation and on the date, itself, at 04.00 p.m. Anuplal Mistry, Sajjal Mistry and Nankeshwar Mistry came and opposed and Sajjal Mistry sprinkled kerosene oil by getting over the roof of the house which was built of straw and when the informant ran to catch hold of Sajjal Mistry then Nankeshwar Mistry caught hold the informant and Anuplal Mistry set on fire by which the house burnt to ashes along with the articles, about four mann paddy, one mann rice and other house hold articles of the house.