MATHURA MAHTO AND ORS Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The appellants have been convicted for offence under Section 341 I.P.C. and have been sentenced to undergo rigorous imprisonment for one month and further convicted for offence under Section 323 I.P.C. and sentenced to undergo rigorous imprisonment for six months.

(3.) The occurrence dated 21. 02. 1987 and there is allegation that occurrence took place for taking paddy from the khalihan. However, there is case and counter case. However, initially charge was framed under Sections 307 and 379 I.P.C. and other allied Sections of Indian Penal Code and tried as Sessions Case. After framing of the charge nine witnesses were examined.