NARESH MEHTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD. The Appellants have been convicted under Sections 325/34 of the Indian Penal Code and sentenced for four years rigorous imprisonment whereas Appellant No. 1 has been convicted under Section 379 of the Indian Penal Code and sentenced to rigorous imprisonment in addition by the 3rd Additional Sessions Judge, Madhepura, by a Judgment dated 28.5.1984 passed in Sessions Trial No. 257 of 1986.

(2.) THE case of the prosecution is that on 24.8.1984 when the Informant was gone into registration office, the accused persons surrounded him and assaulted indiscriminately with lathi and when one Mukeshwar Mehta came to his rescue, he was given an arrow blow on his chest. The Appellant No. 1 also committed theft of 7,000/- rupees which the Informant was carrying at the time of occurrence.