RAJU @ RAJDEO RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) ALL these appellants, one each, have preferred these appeals against their conviction and sentence for the offences under Sections 395 and 397 of the Indian Penal Code and sentenced to undergo rigorous imprisonment respectively for ten and seven years and appellants Pramod Kumar Pandey and Raju @ Rajdeo Ram are further convicted under section 412 I.P.C. and sentenced to undergo rigorous imprisonment for ten years, all such sentences are to run concurrently as awarded on 31st August 2010 by learned 2nd Additional Sessions Judge, Fast Track Court, Rohtas, Sasaram, in connection with S.T. No. 532/07, Tr. No. 286/09, arising out of G.R. Case No. 1146/07, Sheosagar P.S. Case No. 100/07.

(2.) NONE turned up on behalf of the appellant Sonu Ram and Raju @ Rajdeo Ram. Only learned counsel representing appellant namely, Pramod Kumar Pandey is present and made a submission. Since entire matter was to be taken up together for consideration even for one of the three appellants it was thought proper not to appoint any amicus curiae in the light of the decision of Apex Court in a case K.S. Panduranga Vs. State of Karnataka reported in 2013(2) PLJR 276(SC).

(3.) DURING trial, prosecution examined altogether ten witnesses besides producing following material as well as documentary evidence: