DHANJAY PARWAY @ LALLUA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) These two appeals are heard together and are being disposed off by this common judgment as both arise out of the same case.

(3.) The prosecution case, as transpired from the first information report and the evidence, is that the victim, Kanman Kumari, P.W. 6, is the daughter of the informant, Dharnidhar Paswan, P.W. 8, and the victim, along with her cousin brother, Shanker Paswan, P.W. 10, went to give food to her brother, Binod Paswan, at Chausabasa. While they were returning from Chausabasa at about 07.00 p.m. and reached in village near machan of Janardan Paswan, then, they saw Dhananjay and Dilip sitting at the machan.