UMA KANT UPADHYAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH these appeals arise out of the same judgment, they have been heard together and are being disposed of by this common judgment.

(2.) ALL the appellants have been convicted under section 395 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for seven years each.

(3.) THE prosecution in support of its case examined altogether nine witnesses. P.W. 1 is Ram Binay Sah, P.W. 2 is Ram Jyoti Devi, P.W. 3 is Smt. Kishori Devi, RW. 4 is Sukh Deo Rai, P.W. 5 is Kunj Lal Sah (informant), P.W. 6 is Sada Shiv Rav, Judicial Magistrate who had conducted T.l. Parade, P.W. 7 is Maharaj Baitha, P.W. 8 is Devendra Prasad, a formal witness, who had proved Fardbeyan, Ext. 3 and F.I.R. and P.W. 9 is Kamala Prasad, Officer -in -Charge. He is the investigating officer of this case.