PAPPU DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This revision is directed against judgment of acquittal dated 22nd of May, 2002 passed by Sessions Judge, Godda in Sessions Trial No. 111 of 1990.

(3.) The brief fact of the case is that the informant saw some persons uprooting crops. The informant along with his brother and nephew rushed to the place of occurrence and found that the accused persons were uprooting their crops. As the informant forbade them to uproot the crops, the accused persons who were at the place of occurrence said that the crop belongs to them and on being ordered by the accused Siro Das all the accused persons surrounded the informant, his brother and his nephew and Siro Das and Munni Das and other accused persons of the case assaulted the informant, his brother and nephew causing them injuries.