- (1.) The appellant has preferred this appeal against the judgment dated 26-2-1997 passed by the Additional Judicial Commissioner, Lohardaga in S.T. No. 344 of 1995/75 of 1996 whereby the learned trial Court convicted the appellant under Section 395 of the Indian Penal Code and sentenced him to undergo Rigorous Imprisonment for five years.
(2.) The prosecution case in short is that in the night of 6/7-12-1994 at about 11 p.m. when the informant along with Lalit Oraon and Plaster Topno, were sleeping in the Khallhan. 13 unknown persons came there variously armed and told them they were members of Jan Mukti Morcha and they proposed to hold a meeting in the village. They demanded food from the villagers and thereafter started eating the food materials available in the house of Chengra Munda. The miscreants told them that they were not criminals but they were the protectors of forests and they began to demand money from the villagers. On refusal they took away some sarees from the house of the Informant, clothes and cash from the house of Chengra Munda and others. They also molested Sunita Mundain. Thereafter they asked the informant to guide them to the neighbouring village Kera Jharia and they also looted away several other articles and cash from the house of several villagers. They warned the informant and other not disclose about the occurrence to anyone.
(3.) Altogether 13 witnesses were examined on behalf of the prosecution in order to prove the case P.W. 4 identified the appellant in the T.I. Parade as well as in the dock also as one of the miscreant.;