JAGAT SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) SINCE all the above -mentioned four appeals have arisen out of one common judgment, they have been heard together and are being disposed of by this judgment.

(2.) APPELLANTS have preferred this appeal against the judgment of conviction and order of sentence dated 26.7.1993 and 28.7.1993 passed by the 1st Additional Sessions Judge, Nalanda, Biharsharif in Sessions Trial No. 127 of 1989 whereby the appellants have been found guilty for committing offence under Section 412 of the Indian Penaf Code and were sentenced to undergo R.I. for 10 years.

(3.) CHARGES were explained to the accused persons that in the night of 2nd/3rd day of December 1988. at Mohalla Bari Pahari, P.S. Murarpur, Dist. Nalanda they dishonestly received or retained jointly the stolen property i.e. T.V. and 192 other articles which were the stolen articles of Murarpur P.S. Case No. 447 -of 1988 under Section 395 IPC and Kankarbagh (Patna) P.S. Case No. 918 of 1988.