DODI MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Appellants have been convicted under Section 147 Indian Penal Code and 3(x) S.C./S.T. (Prevention of Atrocities) Act, 1989 whereas the Appellant No. 1 has been sentenced to rigorous imprisonment for 1 1/2 years and two years respectively. The rest of the Appellants have been sentenced to one year and 1 1/2 years respectively by a Judgment and order of conviction dated 8/9.5.2007 passed by the Special Judge, S.C./S.T. Gaya, in Complaint Case No. 279 of 1996/142 of 1996.

(2.) The case of the Complainant Ramdhani Manjhi is that there was a certain piece of land which was recorded in the name of his father and he was also depositing rent for the same. He had built a house made of mud over the said Plot and living there with their family members since a long time. On 2.6.1996 at about 8.00 A.M., all the accused persons came and committed mischief and demolished the house and removed the articles of the house.

(3.) xxx xxx xxx