ADYA BIND AND ORS Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The appellants have been convicted for offence under Section 324 of the Penal Code and sentenced to undergo rigorous imprisonment for five years.

(3.) The prosecution case, as alleged by the informant, Suresh Mandal, is that his uncle, Lakhan Mandal and co-villager, Bala Mandal, had gone to Parda Bahiyar at a distance of two miles away from his village to see his field and cut the grass. The informant was also cutting the grass in a maize field then at about 05.00 p.m. Rewati Bind, Dinesh Bind, Ratneshwar Bind, Garho Bind, Sakaldeo Bind, Palta Bind, Parmatma Bind, Bishundeo Bind, along with 7-8 persons, residents of village Sitarampur Nazira Bind Tola, came and caught hold of his uncle, Lakhan Mandal and Bala Mandal and dragged them to the east towards the river Ganges and took them on a boat with intention to kill. The wife of Bala Mandal was also in the field and some co-villagers were also there around them.