LALLAN DOME Vs. STATE OF BIHAR

JUDGEMENT

(1.) The judgment shall govern disposal of three criminal appeals which have ariser from the verdict of conviction and sentence passed in S.T. No. 32 of 1992 on the file of 2nd Additional Sessions Judge, Bhojpur in which nine persons were placed for trial having been charged for an offence punishable under Section 396, IPC. One accused Ramnaresh Ram was also charged under Section 412, IPC.

(2.) The learned Additional Sessions Judge convicted eight accused persons (the appellants) under Section 396, IPC. Appellant Hareshwar Yadav (In Criminal Appeal No. 382/94) has been sentenced to undergo rigorous imprisonment for life.

(3.) The four appellants in Criminal Appeal No. 290/94, namely, Lallan Dome, Rajendra Dome, Dhobi Dome and Ibrahim Dome and three appellants in Criminal Appeal No. 325/94, namely, Sheodhar Yadav, Bacha Yadav and Rishideo Yadav have been sentenced to undergo rigorous imprisonment for ten years. One accused, namely, Ramnaresh Ram was acquitted for lack of evidence against him.