FARDIUS KUJUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal is from jail. Anjana Bhagat appears as amicus curiae to assist the Court.

(2.) Appellant has been convicted under Section 394 of the IPC and sentenced to undergo rigorous imprisonment for eight years.

(3.) The case of the prosecution, in short, is that on 20.11.1984 the Informant was going to market for purchasing rice and as soon as he reached near a mango tree in village Pori Bardih, two persons armed with Bhujali and rods attacked him and they assaulted him with rod and they snatched Rs. 322 from his possession. He raised alarm on which one Ujin Toppo reached there and with his help, he went to village Kashir from where several persons collected and when they reached Sikiri Pogra Market then they met one Thutha who told his name as Fardius Kujur and with his help, they went to village Bardih and then other accused James Lakra was arrested. The facts of this case was reported to the Officer In-charge of Raidih Police Station on 21.11.1984 (Ext. 1) on the basis of which formal FIR (Ext. 4) was drawn up. After completion of investigation, the police submitted charge-sheet. Thereafter, cognizance as taken and subsequently trial concluded with the result as stated above.