NUNULAL SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) These accused-appellants, namely, Nunulal Singh, Jwala Singh, Devendra Singh @ Deonandan Singh, Tripurari Singh and Sheonandan Singh are held guilty by 5th Additional Sessions Judge, Munger in Sessions trial No. 324 of 1979 by the judgement and order dated 4th August, 1987 for the offence of dacoity punishable under Section 395, I.P.C. The trial Judge awarded the sentence of five years rigorous imprisonment and a fine of Rs. 500 (Five hundred) to the accused-appellants 1 to 4 each, and passed the orders relating the appellant No. 5, Sheonandan Singh that the period in ustody be treated the punishment of sentence and further awarded the punishment to this appellant No. 5, Sheonandan Singh to pay a fine of Rs. 2,000 (Two thousand).

(2.) Accused-Rabindra Singh was tried and acquitted by the trial Judge and other accused Jagdish Singh who was also charged for the dacoity died during the pendency of the trial.

(3.) Briefly the prosecution case is that the accused-appellant No. 1, Nunulal Singh along with 10-12 persons and they were armed, came to the jewellary shop of the informant, Sadanand Prasad-PW 6 and these culprits committed dacoity by breaking open the safe and looted the silver jewellary and valuable security documents.