RAM RATAN MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellants and learned counsel for the State.

(2.) AJAY Mahto, appellant no. 3 has been convicted for offence under Section 307 I.P.C. and sentenced to undergo rigorous imprisonment for seven years. Ram Ratan Mahto and Vijay Mahto, appellant nos. 2 and 3 have been convicted for offence under Section 307/34 I.P.C. and sentenced to undergo rigorous imprisonment for seven years. Appellant nos. 2 and 3 have further been convicted under Section 323 I.P.C. and sentenced to undergo rigorous imprisonment for nine months.

(3.) LEARNED counsel for the State however, contends that witnesses have supported the prosecution case and injury at the side of the prosecution, three persons have been injured and the injuries are grievous and stated to be dangerous to life. Whereas injury on the persons of the defence side are only simple and superficial.