DURGA SINGH AND ORS 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 307/34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for seven years.

(3.) The prosecution case as alleged in the fardbeyan by the informant, Jay Mangal Singh, is that on 30.04.1989 at 6:30 A.M., Durga Singh was ploughing the land. The informant along with his brother Chandrama Singh, Imrit Singh, Harendra Singh went to protest. Durga Singh along with his sons Ranjeet Singh and Rajesh Singh came armed with Lathi and Chura and attacked the prosecution party causing injury by dagger and Lathi and thereafter informant and his associates fled away.