JAMADAR ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD. The Appellants have been convicted under Sections 307/34 of the Indian Penal Code, 324/34 of the Indian Penal Code and sentenced to rigorous imprisonment for four years and two years respectively by a Judgment dated 6.6.1994 passed by the 1st Additional Sessions Judge, Patna, in Sessions Trial No. 393 of 1991.

(2.) THE case of the prosecution is that on 25.6.1990 when the Informant was sitting on his Baithka, the accused person suddenly came there and variously assaulted him, his son and daughter-in-law and others on account of an earlier dispute which was going on between them in the court. During trial, the prosecution examined eight witnesses out of whom PW-1, PWs-3, 4, 5 and 6 are injured witnesses whereas PW-7 is a Doctor and PW-2 is formal in nature whereas PW-8 is the Investigating Officer.