JANARDAN PRASAD SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) PROSECUTION case initiated on Fardbeyan of one Deonandan advocate, in brief, is that on 10.9.1998 at about 9.00 AM he was cleaning compound of his house. In the meantime, his neighbour Janardan Prasad Sinha and his son Babloo Sinha came and each shot firing from their country made Pistol with intention to kill, informant received two injuries one on the head and next one on the shoulder, after receiving the same he fell down on the ground. Hearing the sound his brother-in-law Anil Kumar Singh, Dipendra Singh, Hemant Singh and others reached there but both persons fled from there. Informant was brought to Sadar Hospital, Munger, admitted there for treatment. The reason behind the incident was dispute for the house in which he was residing.

(2.) THE trial is ended in conviction and sentence to accused appellants for the offence under section 307 of the Indian Penal Code and 27 of the Arms Act.

(3.) AS the appellants are on bail, their bail bond is cancelled. They are directed to surrender in the court below to serve out rest of the sentence. The trial court is directed to take necessary steps to arrest the appellants forthwith.