MOHAN BHAGAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) ON the last occasion, the appeals were directed to be listed for hearing but without the lower Court records. Since these appeals are of the year 2000, to be disposed of with the assistance of the record produced by the counsel for the appellant.

(2.) THE appellants have been convicted for the offence under Section 395 of the I.P.C. and sentenced to undergo rigorous imprisonment for five years by judgment dated 27.04.2000 passed by the 3rd Additional Sessions Judge, Muzaffarpur in Sessions Trial no.119 of 1998.

(3.) THE defence of the Appellants, who are co - villagers, is of total denial and that they have been falsely implicated for reasons of enmity.