BISHUNI MAHTOALIAS BISHWANATH MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellants have been convicted under Section 307, 148 and 452 I.P.C. and sentenced to 4 years, 6 months and 1 years rigorous imprisonment respectively, whereas the rest of the appellants have been convicted under Section 307/149 and sentenced to 2 years rigorous imprisonment as also under Section 452 and 147 and sentenced to 1 years and 6 months rigorous imprisonment respectively by the judgment dated 8.3.1994 by the 3rd Addl. Sessions Judge, Saran, Chapra in Sessions Trial No. 66/1980.

(2.) THE prosecution case is that on 3.10.1974 at 8 a.m. all the accused persons variously assaulted the injured for ending a case which had cropped up between them earlier.