ISRAR ALAM Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) THE appellant no. 1, Israr Alam has been convicted under Section 376 of Indian Penal Code and sentenced to undergo rigorous imprisonment for five years with a fine of Rs. 2000/- and in default further sentenced to undergo rigorous imprisonment for six months. Appellant nos. 2 and 3 Md. Ibrar Alam and Md. Aiyub @ Sk. Aiyub have been convicted under Section 325 of Indian Penal Code and sentenced to undergo rigorous imprisonment for one year.

(3.) P.W. 6. Sayeed Samim Ahmad is I.O. and has stated that inspected the place of occurrence on 22. 10. 1994 and gave description of P.O. He recorded the statement of witnesses. He has further stated that the informant has supported the allegation in her further statement made before him. He has further stated no Gamchha was given to him. He did not mention the articles which were kept in the room where the occurrence took place. He has further stated that he did not record the statement of the husband of the informant he was not present in the village at that time of occurrence.