PRAYAG MAHTO ALIAS YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) THE appellant no. 1 has been convicted for offence under Section 307 I.P.C. and sentenced to undergo imprisonment for seven years. Further convicted for offence under Section 148 I.P.C. and sentenced to undergo imprisonment for one year and further convicted for offence under Section 27 of the Arms Act and sentenced to undergo imprisonment for five years. Appellant no. 2 has been convicted for offence under Section 435 I.P.C. and sentenced to undergo imprisonment for two years and further convicted for offence under Section 147 I.P.C. and sentenced to undergo imprisonment for six months. Appellant nos 3 to 8 have been convicted for offence under Section 147 I.P.C. and sentenced to undergo imprisonment for six months each.

(3.) THE trial court on considering the evidence of P.W. 1 and P.W. 2 that there is consistent evidence of prosecution about assault followed with medical evidence corroborating the case of prosecution. I.O. found the informant in injured state and hence convicted and sentenced as mentioned above.