BAIJU RABIDAS @ BAIJNATH RABIDAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE Appellant has been convicted under Section 307 IPC and 3/4 Explosive Substance Act and sentenced to seven years and five years RI respectively by the 2nd Additional District and Sessions Judge, Jamui by a judgment dated 02.09.1994 in S. Tr. No. 302 of 1993.

(2.) THE case of the prosecution is that the Appellant had been punished by the panches in a panchayati and he had threatened to do away with the panches. On the same day the Appellant went to his in -laws and with the help of two persons this occurrence committed.

(3.) IN view of aforesaid discussion, the appeal is allowed and set aside the judgment dated 02.09.1994 passed by 2nd Additional District and Sessions Judge, Jamui in S. Tr. No. 302 of 1993. The Appellant is discharged of the liability of his bail bonds.