BALIRAM MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellant has been convicted u/s. 395 I.P.C. and sentenced to R.I. for five years by a judgment dated 22.8.1994 passed by the 1st Additional Sessions Judge, Saharsa in Sessions case No.109 of 1984.

(2.) THE case of the prosecution is that a dacoity was committed in the house of the informant (P.W.9) on 3.1.1980 in which he identified the present appellant and others. During trial the prosecution has examined nine witnesses in all.