RAM SEWAK DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) STATEMENT/Fardbeyan of Jamun Das P.W.7 has been made basis for the F.I.R. which, in short, is that in the intervening night of 23/24 of July, 1992 at about 12.30 AM the informant arose hearing alarm/hue and cry of his brother Shyamdeo Das and sister-in-law Domani Devi, came out of the room along with his wife, saw accused appellant Ram Sewak Das, Dhrub Das and Tahal Das in his veranda assaulting his brother Shyamdeo Das and sister-in- law, caught wrist of accused Dhrub Das with dagger which he was intending to use. On his attack he left his hand, took a Danda with a view to defend himself. Accused appellant Ram Sewak Das hurled a bomb on him causing injuries on his head, both hands and back. Some one of accused persons was calling his nephew Ramashray Das but he did not come out.

(2.) DIFFERENCE in between the parties was on the point of calling accused appellant's mother Dyne.

(3.) PROSECUTION case is to the effect that after receiving injury, matter was informed to the Police. Injured were examined by different doctors, remaining splinters collected (seized) by the I.O. sent to concerned department for its examination if were of explosion.