DILIP KUNWAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) BOTH the appeals are being heard together and disposed by common order and judgment as both the appeals arise out of same Sessions Trial No. 148 of 1990 passed by Shri Uday Shankar, Vth Additional District & Sessions Judge, Begusarai, by judgment and order dated 28th November, 1997.

(3.) HOWEVER, prosecution case is that Ram Naresh Kunwar fired causing injury and further there is allegation of brick batting causing injury on Ram Chandra Choudhary P.W. 1. HOWEVER, though, witnesses have supported the prosecution case regarding firing and pelting stones and then found to be reliable and worthy of confidence.