JAGESHWAR PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellant No. 5 has been convicted under Section 307 IPC and sentenced to RI for three years whereas the rest of the appellants have been convicted under Section 307/149 IPC and also sentenced to RI for three years by the District & Sessions Judge, Vaishali at Hiajpur in S.Tr. No. 310 of 1990 by a judgment dated 04.10.1996.

(2.) THE case of the prosecution is that on 03.03.1988 at about 7 A.M. when the informant was going to ease himself the accused, Jageshwar Paswan prevented him and an altercation arose between them over possession of certain land which led to a further assault by them on the informant.

(3.) IN the result, the appeal is dismissed with aforesaid modification.