INDRAJEET KUMAR @ RANJEET KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) BY judgment, dated 09.05.2013, passed, in Sessions Trial No. 901 of 2010 (Trial No. 2003 of 2010), by learned Additional Sessions Judge -II, Danapur, Patna, the present three appellants, namely, 1. Indrajeet Kumar @ Ranjeet Kumar, 2. Uday Singh, and 3. Harendra Kumar, stand convicted under Section 395 read with Section 120B of the Indian Penal Code. Following their conviction, as mentioned hereinbefore, the appellants have been sentenced, vide impugned order, dated 18.05.2013, to undergo imprisonment for life.

(2.) THE case of the prosecution, as unfolded at the trial, may, in brief, be described as follows:

(3.) IN support of their case, prosecution examined altogether 12 witnesses. The accused were, then, examined under Section 313 (1) (b) of the Criminal Procedure Code and, in their examinations aforementioned, all the accused denied that they had committed the offences, which they were alleged to have committed, the case of the defence being that of denial and so far as the appellant, Uday Singh, is concerned, his case was that no money had been recovered from his house and so far as accused Harendra Kumar is concerned, his case was that the seized amount of Rs.20,000/ - belonged to him. No evidence was adduced by the defence.