March 19,2018:

Special CBI Court in Ranchi has convicted RJD Chief Lalu Prasad in yet another scam case in Dumka, now in Jharkhand, and has acquitted Former Bihar CM Jagannath Mishra in the case.

Quantum of sentence is likely to be pronounced on Friday.

CBI Court postponed the judgment in view of the counsel for Lalu Prasad filing a petition under 319 CrPC asking the then three officials of the Accountant General (in the 1990s) be made a party to the case. 19 persons have been found guilty, while 12 have been acquitted.

This is the fourth case relating to the fodder scam, for the fraudulent withdrawal of ₹3.13 crore from the Dumka treasury.

Senior RJD leader Raghuvansh Prasad Singh stated that,"We'll appeal in higher court against special CBI court and from there we're sure to get justice."

Prasad had already been convicted in three fodder cases while Mishra was convicted in two.

Special CBI court on January 24,2018 had sentenced Prasad and Mishra to five years in jail in a fodder scam case related to fraudulent withdrawal of ₹37.62 crore from the Chaibasa treasury.

On January 6,2018, Special CBI Court had sentenced Lalu Prasad to three-and-a-half years in jail and fined him ₹10 lakh in a fodder scam case relating to fraudulent withdrawal of ₹89.27 lakh from the Deoghar treasury 21 years ago.

In the year 2013, Lalu Prasad Yadav was convicted in the first fodder scam case involving withdrawal of ₹37.7 crore from the Chaibasa treasury.

Fifth case relating to alleged fraudulent withdrawal of ₹139 crore from the Doranda treasury in Ranchi is pending with the court.

Over ₹900-crore Fodder scam cases relate to illegal withdrawal of money from government treasury in different districts in the Animal Husbandry department in undivided Bihar in the 1990s when the RJD was in power in the State.

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