MUKHRAM RAM AND ORS Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Appellant No. 1 has been convicted under Section 324 IPC and Section 27 of the Arms Act and sentenced to RI for one year in each count whereas the Appellant No. 2 has been convicted under Section 341 IPC and sentenced to RI for one year and directed to execute a bond of Rs. 1,000/- by the Additional Sessions Judge-III, Bhabhua in S.Tr. No. 278/180 of 1991/1998 by judgment and order dated 06.07.1999.

(2.) The case of the Informant, Dinanath Ram P.W. 6 is that on 20.03.1990 at 7.30 A.M. when he woke up to urinate the Appellant, Sheo Nath Chamar caught hold of his neck and started beating him. When he attempted to free his neck Appellant, Mukhram Ram fired which caused injury in his right leg. Accused, Raghurai Ram allegedly set fire to his hut on account of which his hut was burnt.

(3.) During trial the prosecution examined eight witnesses out of whom P.W. 3, Akshyavat Nath Singh and P.W. 4, Sukhan Singh are formal witnesses. P.W. 5 has been declared hostile. P.W. 2 is a hearsay witness whereas P.W. 1 is an eye-witness, P.W. 6, the informant and P.W. 7 is the Doctor who examined the injuries on the person of P.W. 6. P.W. 8 is the Investigating Officer of the case.