GOKUL YADAV, SON OF ROHAN YADAV, DEONANDAN YADAV AND RAMCHANDRA YADAV, BOTH SONS OF GOKHUL YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the counsel for the Appellants and the State.

(2.) Appellants have been convicted under Section 307/34 of the Penal Code, however, Appellants 1 and 2 have been sentenced to undergo rigorous imprisonment for six years and Appellant No. 3 has been ordered to undergo rigorous imprisonment for four years.

(3.) The prosecution case arise out the complaint case filed by the complainant, Anita Devi, alleging therein that on 19.09.1992 Gokul Yadav, Deonandan Yadav and Ramchandra Yadav armed with dagger and lathi came to the house of the complainant and asked about her husband for killing him and when the complainant refused to disclose then all the accused entered into the house and started searching her husband and when on the complainant protested then Godul Yadav told to kill him to which Deonandan Yadav and Ramchandra Yadav and thrown her on the ground and Gokul Yadav with intention to kill started cutting her neck and Deonandan Yadav armed with dagger started cutting his wrist and Ramchandra Yadav caught hold of her.