KAILA CHAUHAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The appellants have been convicted under Section 307/149 of Indian Penal Code and have been sentenced to undgergo rigorous imprisonment for five years. Appellant No. 5 Arjun Chauhan has further been convicted for offence under Section 379 I.PC. and sentenced to undergo imprisonment for one year. Further it has been ordered that all the sentences shall run concurrently.

(3.) The prosecution case as alleged by the informant Chameli Devi (P.W.4) that on 27. 05. 1992 at about 6 A.M. while she was working in her house all the appellants variously armed with entered into her house and abused her. Accused Arjun Chauhan enquired about her husband and when she protested then Arjun gave khanti blow on her head as a result of which she fell down. Thereafter, Kaila Chauhan assaulted her with handle of hand pump by which she got injury on her right hand and then other appellants have also been assaulted by lathi.