BHUSHAN DEO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the State.

(2.) This appeal is filed against the judgment and order dated 09.07.1998 passed by the Ist Additional Sessions Judge, Saharsa in S. Tr. No. 114 of 1992 whereby and whereunder the appellant has been convicted under Section 324/34 of the I.P.C. and sentenced to undergo R.I. for a period of 3 years.

(3.) Prosecution case, in brief, is that informant was sleeping in his shop. His door was knocked. After opening the door, the appellant asked him to follow him. He took the informant in a Bari of one Nirdhan Sharma, he was asked to sit and thereafter, he was assaulted from his back by means of some deadly weapons by un-known miscreants.