RAM PRIT RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) PROSECUTION case initiated on Fardbeyan of Ram Binod Rai informant of the case in brief is that on 5.3.1985 at about 2.00-2.30 PM he was returning after casting his vote in an election. He reached near the house of Ram Prit Rai and saw sudden appearance of Ram Prit Rai and Bhagwat Rai with Pistol who started firing on him with intention to kill. Pellets hit his chest on several places. He started running towards his house but other accused persons namely Amarnath Rai with Pistol, Hari Nath Rai, Bashishth Rai, Sudisth Rai, Dharm Nath Rai and Meghnath Rai with Lathi caught him and assaulted him with slaps. Witnesses appeared at the place of occurrence and saved him.

(2.) AFTER concluding the trial, appellant nos.1 and 3 are convicted for the offence under sections 307 and 148 of the Indian Penal Code. Accused appellants Hari Nath Rai, Bashishth Rai, Dharm Nath Rai and Meghnath Rai are convicted for the offence under sections 147 and 323 of the Indian Penal Code and Amar Nath Rai is convicted for the offence under sections 148 and 323 of the Indian Penal Code.

(3.) THE conviction of the appellants is maintained with modification in sentence as mentioned above.