SANT LAL MANDAL S/O LATE JAGDEO MANDAL, PRAYAG MANDAL S/O LATE MAHADEO MANDAL, DEEP NARAYAN MANDAL S/O LATE JAGDEO MANDAL AND JAI KANT MANDAL S/O SITA RAM MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Appellant Nos. 1, 3 and 4 have been convicted under Section 436 I.P.C. and sentenced to rigorous imprisonment for 10 years whereas the Appellant No. 2 has been convicted under Section 436/149 I.P.C. also sentenced for 10 years rigorous imprisonment by the judgment dated 2.5.1995 passed in Sessions Trial No. 455 of 1986 by the learned 7th Additional Sessions Judge, Bhagalpur.

(2.) The case of the prosecution is that on 21.8.1984 in the process of delivery of possession of a certain piece of property, the three accused set fire to the residential house of Narain Mandal and Chaturi Mandal.

(3.) The prosecution examined 6 witnesses out of whom P.W. 4 is tendered and P.W. 6 is the Investigating Officer, P.W. 5 is the informant and P.W. 1, 2 and 3 are supporting witnesses.