JAI KISHUN RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellants of Criminal Appeal No. 329 of 1994 have been convicted under Section 307/149 IPC and sentenced to RI for five years whereas the appellant of Criminal Appeal No. 342 of 1994 has been convicted under Section 307 IPC and sentenced to seven years RI and also under Section 27 of the Arms Act and sentenced to five years RI by the 4th Additional Sessions Judge, Vaishali at Hajipur by a judgment dated 22.09.1994 in S.Tr. No. 238 of 1989/125 of 1992.

(2.) THE case of the prosecution according to the Informant P.W. 2 is that while he was going towards his fields the accused persons variously armed surrounded him and thereafter the appellant Jai Kishun Rai fired at him on account of which he was injured. The reason for the occurrence is that there was long standing enmity between the parties.