RAM BAHADUR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) NONE turned up on behalf of the petitioners on repeated calls. Similar is the position being continued for the last few days.

(2.) HEARD learned Additional Public Prosecutor Sri Sujit Kumar Singh.

(3.) OUT of three items seized article from control of the appellants, about two i.e. Iron rods and dynamo, the Appellate Court has already arrived at the conclusion, on consideration of the materials, that prosecution has not been able to establish their case. But, as regard to recovery of few sleepers, taking into consideration admission of the applicants, the said article being railway property and seized from their control, but a claim of purchase of the same from the railway, the Appellate Court finding no material in support of such alleged purchase uphold conviction and sentence of the petitioners.