RAM LAL SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) THE appellants have been convicted under Section 307/34 of the Indian Penal Code. Appellant No. 1, Ram Lal Singh has been sentenced to undergo rigorous imprisonment for five years and Appellant No. 2 Pramod Singh alias Chutus singh has been sentenced to undergo rigorous imprisonment for seven years.

(3.) HOWEVER, P.W. 7, the informant has supported the prosecution case in the Fardbeyan, but that one difference is there that he has stated on enquiry Sunil Yadav disclosed that Ram Lal Singh and Pramod Singh assaulted by Pasiyani Hasua and he was taken to Medical College Hospital, Bhagalpur where Daroga recorded in his statement since the victim was still unconscious.