ABUL HASSAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE Appellant No. 3 has been convicted under Section 436 IPC and sentenced to seven years RI whereas all the Appellants have been convicted under Sections 147 and 323 IPC and sentenced to six months RI under each count by the 2nd Additional Sessions Judge, Gaya by a judgment dated 07.12.1995 in S. Tr. No. 11 of 1992/660 of 1990.

(2.) THE case of the prosecution is that on 12.03.1990 there was some dispute between the parties on account of slapping of the son of the informant whereafter the accused persons assaulted the prosecution and the Appellant No. 1 set fire to his house.

(3.) THE prosecution in all examined ten witnesses out of whom P. Ws. 1, 2, 3, 4, 5, 6 and 7 are witnesses on the occurrence whereas P.W. 8 is the informant. P.W. 9 is the Investigating Officer. P.W. 10 is the Doctor and P.W. 1 is formal witness.P. Ws. 2 to 6 and 8 are in addition injured witnesses.