RAM CHANDRA RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellants have been convicted under Section 307/149 IPC and sentenced to RI for ten years and in addition the appellant No. 2 has been convicted under Section 325 IPC and sentenced to three years RI by the 1st Additional Sessions Judge, Vaishali at Hajipur by a judgment dated 08.09.1994 in S.Tr. No. 42 of 1988/55 of 1990.

(2.) THE case of the prosecution is that on 30.08.1986 a minor altercation took place between the parties in the morning on account of which in the night the accused persons variously assaulted the prosecution party on account of which they were injured.