SHOBHA YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) APPELLANT , Jamuna Yadav has been convicted under section 395 of the Indian Penal Code (hereinafter referred to as the Code) and sentenced to undergo rigorous imprisonment for five years. Appellants Sobha Yadav and Brij Nandan Dusadh have been convicted under sections 395. and 412 of the Code and sentenced to undergo rigorous imprisonment for five years each under both counts. Appellants Ramayan Yadav and Birendra Sonar have been convicted under section 412 of the Code and sentenced to undergo rigorous imprisonment for five years each. Appellant Sadan Dubey has been convicted under section 395 of the Code and sentenced to undergo rigorous imprisonment for five years.

(3.) THE prosecution in support of its case examined altogether ten witnesses. PW1 is Meena Devi, PW2 is Jagar Nath Sao. PW3 is Jodhan Singh, PW4 is Baliram Singh, PW5 is Sheo Nandan Prasad, a formal witness, PW6 is Sarswati Devi, PW7 is Shanti Devi. She has been tendered. PW 8. is Ram Lal Sao, informant and PW9 is Raghubansh Narayan Singh, I.O. of this case and PW10 is Prakash Chandra Gupta, Judicial Magistrate, who had conducted T.I. Parade of the suspects.