STATE OF BIHAR Vs. ARJUN YADAV

JUDGEMENT

(1.) Prosecution case initiated on a written complaint of the informant Bhim Paswan, in brief, is that accused respondents were intending to dispossess him and his family members from Basgit land to grab the same. On 9.4.2003 at about 1.45 p.m. three of the accused persons namely Sogan Yadav, Balo Yadav and Arjun Yadav came to the house of informant's father, assaulted him, set his house on fire and threw his father also in fire with intention to kill him. He was admitted to Hospital and struggling with life and death for which Chautham P.S. Case No. 61/03 was lodged.

(2.) After the occurrence of above case, all the accused persons came to the house of the informant, asked him with threatening to withdraw the case otherwise to face consequences of his father in abusive language specifying 'Matherchod Dusadh'. Village people gathered and pacified accused persons who left the place of occurrence.

(3.) Trial is ended in acquittal of all the accused persons by the impugned judgment dated 28.2.2007, validity of which has been questioned through filing this appeal by the State Govt.