SHIV CHARAN RAVIDAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellant nos.1 and 2 have been convicted u/s.307 I.P.C. and sentenced to R.I. for five years and appellant nos.3, 4, 5, 6 and 7 have been convicted u/s.323 I.P.C. and sentenced to S.I. for six months by the Additional Sessions Judge-II, Nawadah in Sessions Trial No.180 of 1992/ 24 of 1993 by a judgment dated 9.2.1996.

(2.) THE case of the prosecution that on 13.4.1992 when the informant requested the appellants to remove bundles of crops which were touching his wall, an altercation arose between them and in course of which the appellant nos.1 and 2 are said to have assaulted the informant with lathies on his shoulder, whereas rest assaulted him on non-vital parts.

(3.) IN the result, the appeal is dismissed but modification in the conviction of appellant nos.1 and 2 and the sentence is modified to the period already undergone by all the appellants during trial.