- (1.) Leave granted.
(2.) The present appeal arises out of the impugned final Judgment and Order dated 16.02.2018 passed by the High Court of Judicature at Patna in Criminal Appeal (SJ) No. 343 of 2015, by which the High Court has upheld the order of conviction of the appellants under Sections 307, 323, 324 and 447 read with Section 34 IPC, awarded by the Sessions Court.
(3.) The brief facts of the case are as follows :- On 07.12.2008, pursuant to a land dispute between the parties, the accused persons, appellants herein, assaulted the informant - Naresh Mistry with a Khanti, inflicting grievous injuries on his head with an intention to kill him. The informant survived the attack. Subsequently, medical examination of the victim was conducted. ;