USMAN MIAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) THE appellant has been convicted for offence under Section 395 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for ten years.

(3.) P.W. 10 is the Judicial Magistrate, who conducted the T.I.P. and he has also stated in his cross-examination that appellant had pox face and has ceast on his head and was bold headed and has stated that he took care and put the person having similar structure and face in T.I.P. and has stated that he written T.I.P. chart when he conducted T.I.P.