SHEOJI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE Appellant has been convicted under Sections 307/34 of the Indian Penal Code and sentenced to rigorous imprisonment for five years by the 2nd Additional Sessions Judge, Siwan, in Sessions Trial No. 49 of 1984/169 of 1992 by a Judgment dated 2.4.1994.

(2.) THE prosecution case is that on 28.4.1983 the accused persons variously assaulted the Informant out of whom Appellant is said to have assaulted the Informant with the knife.