FAUJDAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellant no.1 has been convicted u/sa.324 and 323/149 I.P.C. and sentenced to R.I. for two years and six months respectively, whereas appellant nos.6 and 8 have been convicted u/s.324/149 and 323 I.P.C. and sentenced to R.I. for one year and six months respectively and the rest appellant nos.2, 3, 4, 5 and 7 have been convicted u/ss.324/149 and 323/149 I.P.C. and sentenced to R.I. for one year and six months respectively by the 3rd Additional Sessions Judge, Begusarai in Sessions Trial No.366 of 1990 by a judgment dated 22.8.1996.

(2.) THE case of the prosecution is that on 29.10.1989 when he was cleaning his door, the appellants came to his door and insisted that he withdraw the case instituted against them and when he resisted he was assaulted by the appellants with bamboo sticks.