LALITA MAHTO AND ORS. Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the counsel for the appellants and the State.

(2.) The appellants have been convicted under Sec. 307/34 of the Penal Code and sentenced to undergo rigorous imprisonment for five years.

(3.) The prosecution case as alleged in protest to plough land. The accused persons came armed with bhala, farsa and lathi and assaulted the prosecution party and the informant was treated at Keshariya Hospital, first information report lodged after investigation, charge sheet submitted and trial proceeded. During the trial eight witnesses examined.