RABISH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) ON the last occasion the case was directed to be listed for final hearing in absence of the lower Court records since the judgment is of the year 1998 and with the assistance from records available with the counsel for the appellant.

(2.) THE appellant has been convicted for the offence under Section 392 read with Section 398 of the I.P.C. and the appellant was convicted for seven years by the learned 1st Additional Sessions Judge, Munger in Sessions Case no.972 of 1997 by judgment dated 24.11.1998. It appears that one Manoj @ Doman Yadav was also convicted by the same judgment under Section 302 of the I.P.C. and sentenced to undergo rigorous imprisonment for life and hence this appeal should have been listed along with the appeal of Manoj @ Doman Yadav. However, Office has reported that the appeal of aforesaid Doman has been disposed of and hence this Court is proceeding to hear the matter of Rabish Yadav separately.

(3.) DURING trial, the prosecution in all examined seven witnesses and one Court witness namely Manoj Mandal was also examined to prove his case.