ARBIND KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal is directed against the order of conviction and sentence passed by 4th Addl. Sessions Judge, Saran, Chapra in Session trial No. 145/1935/18/1986. The sole appellant, Arbind Kumar Singh, was convicted under Section 324 of the Indian Penal Code and he was sentenced to undergo RI for two years.

(2.) The prosecution case originated on the fardbeyan of Lal Mohammad with the allegations that earlier he was working for Raj Narain Singh, one of the accused. However, he was not paid proper wages and, therefore, he gave up working and then on 16.1.1980 at 12 p.m. Raj Narain Singh his son, Hansnath Singh and Arbind Singh came to his house and abused him and asked him to work for them. The informant denied to go to their form because he was not paid proper wages. Thereafter Raj Narain Singh dragged him out of his house and carried him to some distance. On the way, Arbind Kumar Singh assaulted him with knife on various parts of the body including chest and waist. When the informant fell down, his brother, Ali Mohammad, Sipahee Singh, Md. Alam came. Thereafter the accused persons fled away. The informant was carried to the hospital where he was treated by the doctor.

(3.) The accused-appellant denied the charges and alleged false implication.