RAMADHAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Imran, learned counsel for the appellants and Mr. Ajay Mishra, learned counsel for the State.

(2.) The appeal has been preferred against the judgment and order dated 21.07.1998 passed in Sessions Trial No.136 of 1984 by the learned Xth Additional Sessions Judge, Sasaram at Rohtas by which the appellants have been held guilty for the offence punishable under Sections 449 and 380 of the Indian Penal Code. They have been sentenced to undergo rigorous imprisonment for five years under Section 449 and three years under Section 380 of the Indian Penal Code.

(3.) The prosecution is based on the fardbeyan of P.W.9 Mishri Ram, which was recorded on 05.12.1983 at 10.30 A.M. at Baghela police, station by one Ayodhya Prasad Singh, a Sub- Inspector of Police, regarding an occurrence which is said to have taken place on 04.12.1983 at 11.30 A.M.