SURESH PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the Appellant and learned counsel for the State.

(2.) This appeal is filed against the Judgment and Order dated 7th December, 2007 passed in Sessions Trial No. 194 of 1994/62 of 2007 by the Additional Sessions Judge, Fast Track Court No.1, Bhagalpur whereby and whereunder appellant has been convicted for offence under Sections 307/34 and 323/34 of the I.P.C.

(3.) Prosecution case initiated on fardbeyan of P.W.3 is that he came out of his house after hearing the sound of cutting of Johal Tree from his orchard and found appellant engaged in cutting. He objected the act upon which he was assaulted by him. His wife P.W.6 came to save him she also was assaulted by the appellant on her head. Rest of the accused also came and caused injuries in different ways by pelting brickbat.