RAJ KUMAR SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellants have been convicted under Sections 307/34, 452 and 323 IPC and sentenced to RI for five years, one year and three months respectively by the 1st Additional District and Sessions Judge, Saran, Chapra in S.Tr. No. 273/85/95/87 by a judgment dated 17.08.1994.

(2.) THE case of the prosecution is that on the night of 01.08.1984 the appellants came into the house of the informant and appellant No. 1 assaulted the informant with the farsa on his head, appellant Nos. 2 and 3 assaulted him with lathi. THE reason for the occurrence is that there was a dispute between the parties for ancestral land and two months prior to this occurrence 107 proceeding was initiated between the parties.