Rongon Mukhopadhyay, J. - (1.) No one appears for the petitioner or for the State or opposite party Nos. 2 to 5.
(2.) This application has been directed against the judgment dated 17.09.2005 passed by the learned Sessions Judge, Chatra in Criminal Appeal No. 25 of 2005 corresponding to G. R. No. 359 of 1995 whereby and whereunder the judgment dated 29.07.2005 passed by the learned Judicial Magistrate 1st class, Chatra convicting the opposite party Nos. 2 to 5 for the offences punishable under Sections 147, 323 & 504 of I.P.C. and sentencing them to undergo R.I. for various terms has been set aside.
(3.) The case of prosecution in brief is that on 01.10.1995 while a dispute was to be decided by the Panchayat with respect to installation of window in the house of the informant and the papers were demanded which was not produced by the accused, rather the informant was made to fall down. It is alleged that some of the accused persons had caused injury on his person with a knife and when the P.W. 3 - brother of the informant came to rescue him, he was also assaulted by means of lathi.;