PAULI RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioners have filed this quashing application challenging the order dated 31.07.2006 passed in Rivilganj Police Station Case No. 26 of 2004 by which the Chief Judicial Magistrate, Saran has taken cognizance for the offences under Sections 304/34 and 323 of the Indian Penal Code.

(2.) THE allegations in the First Information Report are that on 09.04.2006, the informant's children were at the Government hand pump. In the mean time, it is said that the women of the petitioners' house came to the hand pump and there has been some sort of altercation. THE informant claims that the petitioners came to the hand pump and assaulted the mother of the informant and threw her on the ground. She hit the hand pump, as a result of which she became unconscious and was admitted to the hospital, where she died on 10.04.2004.