(1.) HEARD .
(2.) THIS application in revision is directed against the order of learned Sesstions Judge, Gaya dated 28.8.96 in Cr. Appeal No. 48 of 1993 dismissing the appeal and confirming the judgment and order dated 5.3.1993 passed by Judicial Magistrate, Gaya in G.R. Case No. convicting the petitioners Ramdeo Mali, Umesh Mali and Vijay Mali for one year R.l. under section 325 I.P.C., four months R.l. under section 323 I.P.C. The petitioner Ramdeo Mali has been further convicted unrder section 324 I.P.C. and sentenced to R.l. for 6 months.
(3.) THE brief fact of the case is that in his fardbeyan the informant Somrati Malin stated that on 27.6.1991 at about 7.00 A.M. she was coming back to her home after plucking flowers from her garden along with her daughter -in -law, Dhanmanti Devi in the way all the four accused persons arrived and on the order of petitioner Ramdeo Mali they were assaulted by means of slap and fist and saif. The informant had bleeding injury. Her daughter -in -law was also assaulted by means of Lathi. On the basis of fardbeyan, the case was registered and after cognizance, the trial proceeded in the court below.