CHANDESHWAR PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This revision petition is directed against the order and judgement dated 5.2.2002 passed by the Addl. Sessions Judge-IV, Barh, in Cr. Appeal no.146 of 2000 whereby the appeal has been dismissed and the conviction of this petitioner awarded by the trial court is confirmed.

(2.) The prosecution case in brief is that informant Ramanand Singh, the then Sub-Inspector of Bhaduar Police Station along with other police officials had gone to enquire into Sanha no.363 dated 30.6.1995 in village Kajichak, Beldariya. He was informed by Vishwanath Paswan that paddy seedling was grown on his behalf in plot no.577 one week earlier. On the date of occurrence i.e. on 29.6.1995 petitioner Chandeshwar Paswan, having counry made rifle in his hand along with son Mohan Paswan having country made pistol went there, ploughed the field and damaged all the paddy seedlings. On protest both abused Vishwanath Paswan and shot firing also.

(3.) After concluding trial petitioner is convicted for the offence under section 447 and 427 of the Indian Penal Code and that is confirmed in appeal also by passing the impugned order. Legality, correctness and propriety of which have been questioned in filing this revision petition.