- (1.) HEARD learned counsel for the petitioners and the learned counsel for the State.
(2.) THE petitioners are aggrieved by the Judgment dated 30.04.2010 passed by learned 1st Additional Sessions Judge, Deoghar, in Cr. Appeal No. 115 of 2007, whereby the appeal filed against the Judgment and Order dated 19.09.2007 passed by Shri Satyakam Priyadarshi, learned Judicial Magistrate, 1st Class, Deoghar, in G. R. Case No. 697 of 1999 / T. R. Case No. 90 of 2007, has been dismissed by the Appellate Court below. The petitioners have been made accused in Deoghar P. S. Case No. 226 of 1999, corresponding to G. R. Case No. 697 of 1999 wherein, there is allegation against the petitioners to have entered in the room of the informant and to have assaulted her causing injuries on her, and when her mother came to her rescue, she was also assaulted by the accused persons. On the written information given by the informant to the Police, the Police case was instituted for the offence under Sections 448, 342, 323, 504 of the Indian Penal Code and the investigation was taken up.
(3.) IT appears that after investigation, the Police submitted the charge sheet and cognizance was also taken against the petitioners. The petitioners were ultimately put to trial and the Judgments passed by the Courts below show that five witnesses were examined on behalf of the prosecution, including the informant who was injured in the said occurrence, her mother and the doctor who had examined the informant.;