Rongon Mukhopadhyay, J. - (1.) Heard Mr. Ranjan Kumar Singh, learned counsel for the petitioners and Mrs. Niki Sinha, learned A.P.P. for the State.
(2.) Ths application is directed against the judgment dated 13-6-2005 passed in Criminal Appeal No. 3 of 2001 by the learned 1st Additional Sessions Judge, Deoghar whereby and whereunder the judgment and order of conviction and sentence passed by the learned S.D.J.M., Madhupur at Deoghar in connection with Madhupur P.S. Case No. 194 of 1996 convicting the petitioners for the offence punishable under Ss. 448 and 323 of I.P.C. and sentencing them to pay a fine of Rs. 1,000/- for each section and the petitioner No. 1 has been further convicted under S. 325 of I.P.C. and sentenced to undergo S.I. for one year and a fine of Rs. 2,000 has been affirmed.
(3.) It has been alleged in the FIR that on 21-12-1996, the petitioners had abused the informant and also abused her daughter and son-in-law. On being asked the reasons for abuse, the petitioner No. 1 assaulted with a lathi on the daughter of the informant (P.W. 7). The son-in-law of the informant was assaulted by the petitioner Nos. 2 and 3 with lathi and fists and the petitioner No. 4 had caught the hair of the informant and threw her on the ground. It has been alleged that on 19-12-1996 the son of the informant was assaulted and when the informant and her daughter came to save him, they were also assaulted. The reasons stated in the FIR for the occurrence is that the children of the petitioners used to cause damages to the straw kept by the informant.;