MANGAR NAGBANSHI MUNDA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellants, eleven in number, have been convicted under Section 126 of the Indian Railways Act and each has been sentenced to suffer rogorous imprisonment for seven years thereunder by the Assistant Sessions Judge of Ranchi.

(2.) A written report (Ext. 10) dated the 4th September, 1964, was sent by Adi Nath Sen (P.W. 7) an Assistant Engineer of the Eastern Railways at Bano, to the officer-in-Charge of Bano police station which was to the following effect:

(3.) The accusation against the accused-appellants was that they, on the 2nd September, 1964, at mauja Rabai put two rails across the railway track at Kilometre 516 with intent or with knowledge that they would thereby endanger the safety of the persons travelling or being upon the rail.