DHANPAT SHAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE Appellant has been convicted Under Section 323 I.P.C. and sentenced to R.I. for six months by the 1st Additional Sessions Judge, Saharsa in Sessions case No. 27 of 1990 by a judgment dated 31.3.1995.

(2.) THE case of the prosecution is that on 7.4.1988 when the informant was fencing his land which was a subject of dispute between the parties, the Appellant in the course of an altercation assaulted one Kari Lall Yadav with spade, on account of which he fell down. The rest of the accused persons assaulted the other injured persons.

(3.) THE admitted position is that there was a counter version of the occurrence and the defence has examined two witnesses on its behalf to bring on record the fact that the prosecution party was accused in the counter version which has been committed to the court of Sessions and in fact later on a compromise had been effected between the parties, on account of which the prosecution party was acquitted. Admittedly even in this case they have compromised the matter which has been conceded by the eye witnesses in their cross examination.