SITA RAM SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.P.C. and sentenced to R.I. for five years and three years respectively, whereas the appellant no.2 has further been convicted u/s.354 I.P.C. and sentenced to R.I. for one year by the 3rd Additional Sessions Judge, Darbhanga in Sessions Trial No.114 of 1990 by a judgment dated 30.9.1994.

(2.) THE case of the prosecution is that on 27.8.1989 while the informant Ram Chandra Sah was at his house, the appellants came there and variously assaulted him, his wife and daughter, on account of which they sustained injuries.