SK. HAFIZ Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The Appellant has been convicted under Section 307 of the Penal Code and sentenced to undergo rigorous imprisonment for ten years.

(3.) The prosecution case, as alleged by the informant, Raj Kumari, that while she was taking meal in the courtyard of her house then the co-villagers, Sheikh Hafiz, came and fired from his 3x3 fire arm causing injury on her temple and other part of the body. On the fardbeyan, first information report lodged and after investigation charge sheet submitted, cognizance taken and the case was committed to the Court of sessions.