RAQUIBUL SON Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Appellant has been convicted under Sections 307 and 324 of the Indian Penal Code and sentenced to rigorous imprisonment for ten years by a Judgment dated 29.11.1996 in Sessions Trial No. 203 of 1994/27 of 1994 passed by the Additional District & Sessions Judge, Muzaffarpur.

(2.) The case of the prosecution is that on 28.6.1993, an altercation arose between the Appellant and the Informant and he along with his wife came and assaulted the Informant with Farsa and dagger.

(3.) The prosecution in all examined ten witnesses out of whom PW-1 stated in his cross-examination that he had no knowledge why the altercation had taken place. PW-4 and PW-7 have declared hostile whereas PW-5 and PW-6 are formal witnesses. PW-9 is the Doctor who examined the injured and PW-8 is Informant. PW-10 is a formal witness.