JAWAHAR CHOUDHARI @ JAWAHAR PASI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE Appellant has been convicted under Section 307 of the Indian Penal Code and Section 3/5 of the Explosive Substance Act and sentenced to undergo rigorous imprisonment for four years under each count by the Presiding Officer, 1st Additional Sessions Judge, Fast Track Court, Siwan by a Judgment and order of conviction dated 30.1.2002 in Sessions Trial No. 17 of 1992/159 of 2001.

(2.) THE case of the Prosecution according to PW -3 Ram Naresh Choudhary is that on 23.4.1991 at about 6.15 P.M. a land dispute was going on between the Appellant and himself in which course the Appellant threw a Bomb upon him after an altercation for withdrawing a case, causing injuries to him.

(3.) PW -3 Ram Naresh Chopudhary @ Ram Naresh Pasi, the Informant, stated that while he was selling toddy at his shop, the Appellant came there and a Bomb was exploded due to which he sustained injuries. He stated that there was land dispute between the Appellant and himself.