HARISH CHANDRA NARAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) These four appellants have been convicted under section 120 B.I.P.C. and sentenced to 10 years rigorous imprisonment. The first appellant has been convicted further under section 409 and sentenced to 10 years rigorous imprisonment. The 2nd appellant has been convicted under section 411, I. P. C. and sentenced to 3 years rigorous imprisonment. All the sentences were ordered to run concurrently.

(2.) Originally, 7 persons were put on trial including these appellants but the three other co-accused, namely Bhola Sao, Shanker joginder Prasad Azad were acquitted of the solitary charge under section 120-B, I.P.C.

(3.) This case relates to a story of criminal breach of trust Rs. 1,70,000/-contained in 17 insured parcels of Rs. 10,000/- each, committed in collusion and consent of all the seven accused persons.