RAJ KUMAR DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellants have been held guilty for the offences under Section 392 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for 7 years by the Additional Sessions Judge-VI, Begusarai in Sessions Trial No. 188 of 1995/147 of 1998.

(2.) THE points to be considered in these two appeals is whether the identification of two witnesses by PWs 2 and 3 can be relied upon for the purposes of upholding the conviction against the appellants.

(3.) PW 4 Uma Shankar Singh has stated that he came to know about the occurrence after about 4-5 days after it had taken place. Therefore, the evidence of PWs 1, 2 and 4 is limited to the extent of stating that a dacoity took place in which the miscreants stole the informant's Maruti Van.