MADAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant learned counsel for the State.

(2.) The appellant has been convicted for offence under Section 307 I.P.C. and sentenced to undergo rigorous imprisonment for seven years and fine of Rs. 500/- and in default of fine, further sentenced to undergo rigorous imprisonment for two months.

(3.) The prosecution case as alleged in the Fardbeyan of the informant Janardan Yadav that while he was sitting near a Ghura and stated Kamleshwari Yadav that he leave away from the village in connection with his livelihood. In his absence his mother was dragged and assaulted by accused Madan Yadav simply because her she goat grazed the crop of the filed of accused Madan Yadav. In the meantime Niro Yadav and Madan Yadav came abused which resulted in verbal altercation. In the meantime Madan Yadav came armed with arrow and assaulted him causing injury on his right chest.