KRISHNA SONARALIAS KRISHNA SAO Vs. STATE

JUDGEMENT

(1.) The Appellant No. 3 has been convicted under Section 307 IPC and sentenced to ten years RI whereas the Appellants No. 1 and 2 have been convicted under Section 307/34 IPC and sentenced to four years RI. In addition all the three Appellants have been directed to pay a fine of Rs. 2,000/- to the injured and in default of which to further undergo sentence for a period of six months simple undergo sentence for a period of six months simple imprisonment. This order was passed by the 9th Additional Sessions Judge, Bhojpur at Arrah in S.Tr. No. 139 of 1987 by a judgment dated 24.05.1995.

(2.) The prosecution case is that on 25.06.1983 an altercation arose between the parties over a minor matter in course of which the Appellant No. 1 threw acid on the informant on account of which he sustained injuries on his chest and hands.

(3.) The defence of the Appellant was that in fact the present case was a counter-blast to the one instituted by them according to which acid had been thrown on the Appellants due to which they were severely burnt and the four prosecution witnesses appearing against the Appellants in the present case were accused in the said case.