RAMASHISH PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsels appearing on behalf of the parties.

(2.) ALL the five appellants, who faced trial for the offences punishable under Sections 395 and 412 of the Indian Penal Code, but stand convicted only for the offence punishable under Section 395 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for five years on 24th Day of June, 1999 by

(3.) THE police after completion of the investigation submitted charge sheet. However, all the five appellants were charged for the offence punishable under Sections 395 of the Indian Penal Code and the appellant nos. 1, 4 & 5, namely, Ramashish Paswan, Jitan Paswan and Sukhlal Paswan were also charged for the offence punishable under Section 412 of the Indian Penal Code. In order to substantiate the charges, the prosecution examined altogether ten witnesses besides producing following documents: