KISHUNDEO PASWAN @ KISHUN PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) ALL the above said appellants have been convicted and sentenced by common judgment of conviction dated 03-06-2000 and sentence order dated 13-06-2000 passed by Sri Krishnanand Pandey, IInd Additional Sessions Judge, Banka in Sessions Trial No. 626 of 1995 and accordingly, all the above-said appeals are being disposed of by this common judgment.

(2.) THE above-said appellants have been convicted for the offence punishable under Section-395 of the Indian Penal Code and have been sentenced to undergo rigorous imprisonment for ten years and furthermore, the period already undergone by them in course of trial, was ordered to be set off.

(3.) ON the basis of aforesaid fardbeyan of the P.W. 9, Banka P.S. Case No. 140 of 1994 under Sections-395, 397 of the Indian Penal Code was registered and accordingly, formal FIR was drawn up for the aforesaid offence against unknown.