SUNDESHWAR LAL DEO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned Additional Public Prosecutor for the state and perused the record.

(2.) The sole appellant namely, Sundeshwar Lal Deo was convicted and sentenced by IInd Assistant Sessions Judge, Darbhanga in Sessions Trial No. 220 of 1991 passing the impugned judgment of conviction dated 09-05-2001 and sentence order dated 10-05-2001 for the offence punishable under Section-395 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for seven years.

(3.) In brief, the prosecution case is that, P.W. 7 namely, Ramashraya Rai gave his fardbeyan to S.I. of Baheri Police Station on 26-2 02-2991 at about 11.30 hours to this effect that while he alongwith his wife namely, Meena Devi were sleeping in his house, some dacoits entered his house and committed dacoity in his house. The aforesaid dacoits committed dacoity in the house of several other persons also and in course of dacoity; P.W. 5 Satyanarayan Yadav sustained fire-arm injury.