KAPIL DEO CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellants and learned Additional Public Prosecutor for the State.

(2.) ALL the six appellants have preferred this appeal against their conviction for the offences under Section 307/149 and 447 of the Indian Penal Code and for the same offence appellant no. 1 was sentenced to undergo rigorous imprisonment for three years whereas others for six years and one month and appellant nos. 4 to 6 further stand convicted for the offence under Section 324 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for three years and appellant no. 3 namely, Mahesh Choudhary, for the offences under Section 323 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for one month, and the sentences are to run concurrently, as awarded on 9th July 2002, by Presiding Officer, Fast Track Court No. I, Vaishali at Hajipur, in connection with Session Trial No. 96/93/39/2002 arising out of Bidupur P.S. Case No. 200/91.

(3.) IN order to substantiate the charges prosecution has produced the following documentary evidence besides examining seven witnesses: Exhibit 1 ­ Signature of informant Ramashish Choudhary on Fardbeyan. Exhibit 2 ­ Injury report of Ramdeni Choudhary Exhibit 2/A ­ Injury report of Renu Devi Exhibit 2/B ­ Injury report of Ramashish Choudhary Exhibit 3 ­ Police case diary of this case.