HAKIM ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 15th February, 1993 passed by 4th Additional Sessions Judge, Giridih, in Sessions Trial No. 279 of 1988 thereby and thereunder the appellant Hakim Roy, was found guilty under Section 324 of the Indian Penal Code; Kedar Ray and Bhikhi Ray were also found guilty under Section 323, IPC and they were sentenced to under go rigorous imprisonment for one year; whereas the appellant Mathura Ray was found guilty under Section 325, IPC and sentenced to undergo rigorous imprisonment for two years and he was also found guilty under Section 323, IPC and was sentenced to undergo rigorous imprisonment for a year; whereas Arjun Roy was found guilty under Sections 326, 324, 148, IPC and he was sentenced to undergo rigorous imprisonment for three years and one year respectively.

(2.) THE prosecution case, in short, is that on 12.12.87 Tunkeshwar Rai, the brother of the informant had gone to brick kiln situate near his house, then these petitioners and others came armed with Lath, Bhala and Rod and asked him as to why he is working in the kiln. Then they began to assault Tunkeshwar Rai and when Baikunth Rai and nephew Lekhraj Rai intervened, they were also assaulted. So this case was instituted under Section 307 326, 324 and other allied Sections of the IPC. The appellants claimed themselves innocent and their only defence is that they are agnates of the informant and due to previous enmity, they had been falsely implicated.

(3.) ADMITTEDLY the parties are related to each other and this occurrence of assault took place all a sudden that too in connection with a land dispute. The appellant Hakim, Kadar and Bhikhi were simply found guilty under Sections 324, 323 IPC; whereas Mathura was also found guilty under Section 325 IPC. In that view of the matter, substantive sentence as awarded by the trial Court as against these petitioners appears to be excessive and unwarranted and so it is set aside and these appellants are hereby directed to execute bonds of Rs. 2000/ (two thousand) each with two sureties of the like amount each in the trial court itself with an undertaking to maintain peace and good behaviour for period of one year, failing which they will be called upon to receive sentence awarded by the trial court. The bond must be executed within three months from today in the trial court itself.