MUNNI BAITHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellants are aggrieved with the judgment dated 8.3.1994 passed by the 4th Additional Sessions Judge, Samastipur in Sessions Trial No.52 of 1987/ 39 of 1992, by which he has convicted the appellants u/ss.304A, 323 and 147 I.P.C.and awarded sentence of two years, one year and another one year respectively.

(2.) THE prosecution case, in short, is that on 25.7.1986 at about 3 P.M. when the informant was sitting at her door, appellant Munni Baitha came there and threatened that he would cut palm tree, upon which she protested, but he caught her and slapped her three to four times and the other accused persons also came there and assaulted her with lathies and committed theft. Due to this assault, the informant lost her baby and, therefore, all the accused persons had been charged u/ss.316, 323 and 147 I.P.C.