LEELA SAH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) BOTH the appeals have been preferred against conviction of three appellants for the offences under section 395 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for five years and appellant, in later case namely, Rambilas Paswan was also convicted and sentenced for two years for the offences under section 412 of the Indian Penal Code as awarded by learned 1st Additional Sessions Judge, Madbhbani, in Session Trial No. 62/1984/65/1986 arising out of Raj Nagar P.S. Case No. 159/1983, G.R. No. 1528/1983.

(3.) TO substantiate the prosecution case altogether five witnesses were examined besides producing documentary exhibits as such: