BADSHAH NUTT Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel appearing for the Appellants as well as learned Additional Public Prosecutor for the State and perused the record.

(2.) THIS criminal appeal has been preferred against the judgment of conviction dated 20-04-2001 and order of sentence dated 24-04-2001, passed by Ist Additional Sessions Judge, Bhabua, in Sessions Trial No. 23/170 of 1991/2000 by which and whereunder, he convicted the appellants for the offence punishable under Section-395 of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for the period of six years.

(3.) ON the basis of aforesaid fardbeyan, Bhabua P.S. Case No. 318 of 1988 under Section-395 of the Indian Penal Code, was registered and formal FIR was drawn up against the appellants and 6-7 unknown persons.