ASHOK KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The two appellants have been convicted to undergo R.I. for six months and to pay a fine of Rs. 500/-. each by the SpecialJudge (S.C./S.T. Act), Sitamarhi in G.R. No. 682 of 1992/ Sessions Trial No. 08 of 2000 by the judgment dated 10th August, 2000 under Section 3(l)(xi) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act.

(2.) The fardbeyan has been recorded on 15.07.1992 wherein Ishwarbati Devi PW 4 has stated that one year ago, she had gone to the flour mill of Ram Vinay Singh to get her wheat grinded. At that time Ram Naresh Singh and Ashok Singh had also come to the mill. They entered into hot exchange of words with her, claiming that they had arrived to get their wheat grinded earlier in time as such their wheat should be grinded earlier. It is said that they abused the informant.

(3.) It is further alleged that in the evening on the same day, the appellants came to the house of the informant and assaulted her. It is also alleged that one Nandal Lal Singh, Brij Nandan Singh and Gauri Shankar Singh also encouraged the appellants to assault the informant. On alarm being raised Badri Paswan. Bijadhar Paswan and Manorama Devi came to the place of occurrence and witnessed the assault.