SHANKAR ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since all these appeals filed under Sec. 374(2) of the Code of Criminal Procedure (in short CrPC), arise out of the same impugned judgment of conviction and the order of sentence, they have been heard together and are being disposed of by the present common judgment and order.

(2.) By the impugned judgment and order dtd. 27/9/2008/ 1/10/2008 passed by the learned Ist Additional Sessions Judge, Banka in Sessions Case No. 1018 of 2005, arising out of Katoria P.S. Case No. 53 of 2004, GR No. 481 of 2004, the appellants have been convicted and sentenced as under:

(3.) PW-9 is the informant, whose fardbeyan recorded by the police on 22/5/2004 at 7:00 AM, is the basis for registration of the concerned Katoria P.S. Case No. 53 of 2004. The said fardbeyan bears the signature of the informant and his brother Akhilesh Yadav (PW-5).