PREMAN RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant nos.1 and 2 have been convicted u/s.324 I.P.C. and sentenced to R.I. for one year, whereas appellant nos.3 and 4 have been convicted u/s.323 I.P.C. and sentenced to R.I. for six months by a judgment dated 31.8.1994 passed by the Sessions Judge, Saran, Chapra in Sessions Trial No.24 of 1994.

(2.) The case of the prosecution is that on 4.12.1993 on account of an earlier dispute between the accused they abused the informant and thereafter the appellant nos.1 and 2 armed with chhura and appellant nos.3 and 4 armed with lathies came to his door and assaulted the informant.

(3.) During trial the prosecution has examined seven witnesses in all. Out of whom, P.W.5 is the informant, whereas P.W.1 is his father and P.W.2, P.W.3 and P.W.4 have deposed as eye witnesses. P.W.6 is the doctor, who had examined the injured, whereas P.W.7 is the Investigating Officer.