DHANESHWAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellants have been convicted under sections 147, 323, 337, 435 and 427 Indian Penal Code and sentenced to undergo rigorous imprisonment for one year, nine months, three months and three years under sections 147, 323, 337 and 435 Indian Penal Code respectively and no separate sentence was passed under section 427 Indian Penal Code by the Additional Sessions Judge, II, Gaya, in Sessions Trial No. 524 of 1989/139 of 1995 by judgment dated 12th July, 1996.

(2.) The case of the prosecution is that on 27.04.1988 the Secretary and Members of the Managing Committee had punished some students for not attending the school in school uniform and some teachers for not attending the school in time and they all gathered on 28.04.1988 at 7 AM and started pelting stones and variously assaulted P.W. 1, 2, 4, 5, 7 and 8.

(3.) During trial, the prosecution examined fourteen witnesses, out of whom, P.W. 9 to 14 are formal witnesses, whereas, P.W. 3 has been tendered. P.W. 1 and 2 as well as the informant (P.W.4) have been declared hostile and only P.W. 5, 7 and 8, the injured witnesses, supported the case of the prosecution. P.W. 6 is the doctor, who examined the injured persons. The Investigating Officer has not been examined.