KRISHNA RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) In the present appeal, the appellant has challenged the judgment dated 06.08.2019 and order dated 08.08.2019 passed by the Fast Track Court No.1, Bhojpur at Ara in Sessions Case Nos. 425 and 727 of 2007 whereby the respondents have been held guilty for the offence under Section 323 of the Indian Penal Code (for short 'IPC').

(3.) The grievance of the appellant is that the charges were framed against the respondents under Section 307 of the IPC, but the trial court erroneously convicted them for the lesser offence under Section 323 of the IPC and extended them the benefit of Section 4 of the Probation of Offenders Act.