SHANKAR SAHNI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE Appellants have been convicted under Section 395 of the Indian Penal Code and sentenced to five years rigorous imprisonment by the Second Additional Sessions Judge, East Champaran, Motihari, in Sessions Trial No. 326/3 of 1986/87 by a Judgment dated 6.9.1994.

(2.) THE case of the prosecution is that a dacoity was committed in the house of the Informant on the night between 14/15.5.1985 by unknown Dacoits. Later on, the Appellants were picked up and put on Test Identification Parade.