NANU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the appellants have been found guilty for the offences punishable under section 395 of the Indian Penal Code and each has been sentenced to undergo rigorous imprisonment for six years.

(2.) The prosecution case, briefly Stated, is that in between the night of 23rd and 24th August, 1981 about, 11-12 dacoits had raided the house of the informant and had committed various overt acts. The properties had been looted and thereafter the informant and other family members were bolted inside the room. The dacoits went to the house of Premchand Yadav and there, it appears that Premchand had been assaulted. Necessary information had been given to the police next day and the two appellants had been named along with several others.

(3.) Learned counsel appearing on behalf of the appellants has challenged the evidence of identification directed against the applicants.