SURAJ BHAGAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner- appellants and learned counsel for the State.

(2.) PROSECUTION case initiated on written application of P.W.1 Rama Gond, in brief, is that on 28.04.1997 at about 05.00 pm. while he was at his door accused-appellants, Sabha Gond, Dharmendra Gond and Suraj Bhagat appeared there. They abused him and queried as why he was claiming any share in the property when same was partitioned already. He remained constant on his claim that he had got no share in the property. Thereupon accused appellant Sabha Gond exhorted to do away with his (informant's) life, complying thereon accused appellant Dharmendra and Suraj Bhagat hurled bomb causing injury on leg of the informant. There is mention about arrival of the Ashok Ram and Om Prakash Ram and to watch the incident.

(3.) IN all 3 witnesses are examined in the case. They are P.W.1 Rama Gond, P.W. 2 Ashok Ram and P.W.3 Om Prakash Ram.