VIDYA DOM Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal arises out of judgment of conviction dated 25th January, 2000 and the order of sentence dated 27th January, 2000 passed in Sessions Trial No. 561 of 1993/54 of 1996 by the 8th Additional Sessions Judge, Saran at Chapra, whereby the Trial Court has found and held the appellants guilty for the offences punishable under Section 307/34 of the Indian Penal Code and sentenced both of them to undergo rigorous imprisonment for four years.

(2.) The prosecution case is that on 4.9.1990 at about 07.00 P.M., the informant Sudhu Dom was sitting near his door alongwith his wife, when the accused persons came and began to abuse and rebuke him for not stopping Mira Devi from instituting a case for murder of one Motilal Dom. It is alleged that Hira Dom pushed the informant and after he fell down and Vidya Dom inflicted injuries with knife.

(3.) Five witnesses have been examined in this case. P.W.1 and P.W.2 were declared as hostile witnesses. P.W.3 is the wife of the informant whereas P.W. 4 is the informant himself. The Doctor has been examined as P.W.5.