SURESH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellants have been convicted under Section 323 IPC whereas the appellants No. 1, 2, 3, 4 and 5 have been sentenced to six months RI, the appellants No. 6 and 7 have been released after due admonition. Further the appellants No. 1 and 3 have been convicted under Section 147 and sentenced to RI for one year whereas the appellants No. 2, 4, 5 and 6 have been convicted under Section 148 IPC and sentenced to RI for two years by a judgment dated 17.07.1995 passed by the 2nd Additional Sessions Judge, Bhojpur at Ara in Sessions Trial No. 467 of 1992.

(2.) THE case of the prosecution is that on 23.11.1991 when the informant found that the accused persons were trying to fix the certain pegs to which the informant protested they variously assaulted him and his father. Initially the appellants were charged under Section 307 IPC but they were acquitted of the charges and convicted as mentioned above.