Sheo Kumar Singh, J. - (1.) The present criminal appeal has been filed against the judgment and order dated 05.05.2000 passed 9th Additional Sessions Judge, Faizabad, in Sessions Trial No.453 of 1996, whereby and whereunder the appellants/accused Sidh Nath Singh, Shobh Nath Singh, Nar Singh and Om Prakash were found guilty under Sections 147 and 323/149 I.P.C. and sentenced to undergo simple imprisonment for a period of one year, under Section 147, and one year simple imprisonment, under sections 323/149 I.P.C.
(2.) The brief facts giving rise to the present criminal appeal are that on 29.03.1994 at about 10.P.M. the accused/appellants demanded one glass for using wine, the complainant refused to give it. The accused entered into the shop of the complainant and started to disturb the item kept there and after that beaten him and caused injuries. The matter was reported to the Police Station where it was registered and investigated. After investigation a chargesheet was submitted for which the learned court below took cognizance and charges were framed against the appellants. The appellants pleaded not guilty and claimed for trial.
(3.) In order to prove the prosecution case, PW-1 Pachu Yadav, PW-2 Ram Ajor, PW-3 Dr. Mohd. Anish, PW-4 Constable Bansh Dhari Singh and PW-5 S.I. Rajender Singh were examined.;