RAGHUNATH NUT Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellants and learned Additional Public Prosecutor for the State.

(2.) BOTH the appellants convicted for the offences under section 395 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for seven years by 1st Additional Sessions Judge, Saran, Chapra, in connection with Session Trial No. 538/1993 arising out of Kopa P.S. Case No. 15/1993.

(3.) HERE it is pertinent to mention that during trial prosecution examined altogether nine witnesses besides producing list of Exhibits. Exhibit ­ 1 ­ Signature of Jagannath Prasad on Fard-e-beyan Exhibit ­ 2 ­ T.I.P. Chart dated 29.03.1993 within and under the signature of Sri Santosh Kumar, J.M. Exhibit ­ 3 ­ First Information Report written and signed by Harendra Bihari Verma, S.I. And in defence denying the complicity, on behalf of the appellants, two witnesses were also examined. On consideration of all such materials the trial court convicted and sentenced the appellants giving rise the present appeal.