SIPAL CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellants and learned counsel for the State.

(2.) THE appellants have been convicted for offence under Section 325 I.P.C. and sentenced to undergo rigorous imprisonment for four years.

(3.) THE prosecution case is that son of the informant Niranjan Choudhary was playing with Ram Dular, son of Sipal Choudhary. While playing Ram Dular, son of Sipal got injury on his head by sickle of son of informant. Sipal catch hold of son of informant and demanded money then the informant said that he will get treated Ram Dular by a doctor and pay the money.