CHANDRA BHUSHAN PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) BOTH these appeals have been heard together and are being disposed by this common judgment.

(3.) P.W. 1 is Kunj Bihari Mahton, P.W. 2 is Guru Prasad Mahton, P.W. 3 is Tilakdhari Mahton, the informant, P.W. 4 is Hari Mistri, P.W. 5 is Basudeo Prasad, a formal witness, P.W. 6 is Dr. Chandra Bhushan Prasad Singh and P.W. 7 is Awadhesh Singh, the investigating officer. However, out of seven witnesses P.Ws. 1, 2 and 3 are material. P.W. 3 is the injured and the son of the informant.