NAGINA BIND Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellant has been convicted u/s. 323 I.P.C and sentenced to R.I. for three months and also a fine of Rs.1000/-, out of which Rs.500/- was to be paid to the injured Harihar Bind, failing which a sentence of three months R.I. by a judgment dated 22.9.1994 passed by the 2nd Additional Sessions Judge, Bhabua in Sessions Trial No.611/293 of 1992.

(2.) THE prosecution case is that on 26.1.1992 a Panchayati was held between the parties on account of an earlier dispute, in which the appellant was also called, but he refused to do so and instead he assaulted the injured P.W.1.