RAM BILAS RAI 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 307 read with Section 149 I.P.C. and sentenced to undergo rigorous imprisonment for five years.

(3.) The prosecution case as alleged that the informant Shila Nath Rai was teaching the children of his family at his Dalan. The accused Shatrughna Rai came and started abusing Lalan Rai by saying as to why he uttered the word pitaur (local abusive word) and when the informant wanted to know and inquired and protested then Shatrughna went to his house came along with other accused persons with Farsa, bhala and lathi and assaulted the prosecution party by which eight persons have been injured and it is alleged that Shatrughna Rai, Mohan Rai and Suman Rai came assaulted the informant. Shatraghuna gave Farsa blow on his head, Mohan Rai have lathi blow on his back. Lakhan Rai, Bharat Rai, Dashrath Rai and other appellants came and assaulted the brother of the informant. The motive of the occurrence as alleged to be some quarrel between the children.