BRIJNANDAN YADAV AND ORS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the counsel for the appellants and the State.

(2.) The appellant no. 4, Arjun Yadav, has been convicted under Section 307 of the Penal Code and others appellants have been convicted under Section 307/34 of the Penal Code and have been sentenced to undergo rigorous imprisonment for one year.

(3.) The prosecution case is that the accused persons came along with lathi, bhala and garasa and said that they are not helping them in fight with Mst. Bhatni Devi and ordered Arjun Yadav, who assaulted by garasa on the informant and on hulla when son of the informant came he was also assaulted by Arjun Yadav and it is alleged that other accused persons then assaulted by lathi. The informant lodged the first information report, after investigation charge sheet submitted.