CHHATRABALI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned A.P.P. for the State and learned counsel for the opposite party no. 2.

(2.) The petitioners have moved the court under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief:

(3.) The allegation against the petitioners is that they had forcibly broken into the house of the opposite party no. 2, demanding extortion of Rs. 20,000/- and the petitioner no. 1 taking Rs. 2,000/- from the pocket and also of general assault. It is further alleged that five boxes containing Rs. 10,000/- cash; gold worth Rs. 1,25,000/-; silver worth Rs. 20,000/-; clothes worth Rs. 20,000/- were also taken away and the womenfolk took away Television worth Rs. 10,000/- and C.D. worth Rs. 5,000/-, the total worth of goods and articles taken being Rs. 1,90,000/-. It was further alleged that the kerosene in the house of the opposite party no. 2 was sprinkled by the accused and the house was set on fire resulting in damage of Rs. 30,000/- of furniture and foodgrains.