NEELAM KUER Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellants have been convicted under Section 324 IPC and sentenced to two years and six months RI by a judgment dated 23.03.1994 passed by the 1st Additional Sessions Judge, Begusarai in S.Tr. No. 60 of 1983/25 of 1990.

(2.) The case of the prosecution is that when the informant was grazing her cattle an altercation arose between the parties on account of which the appellant No. 1 fired from pistol on Ramchandra Kuer whereas the appellant No. 2 gave a "Bhala" blow on him.

(3.) The prosecution in all examined seven witnesses out of whom P.W. 1, P.W. 2, P.W. 3 and P.W. 4 have supported the case of P.W. 5, the informant whereas P.W. 6 is the Investigating Office.