SHEOPUJAN PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE Appellants have been convicted under Sections 324 and 323 IPC and sentenced to RI for one year and six months respectively by the Presiding Officer, Additional Court No. 1, F.T.C. Rohtas, Sasaram in S.Tr. No. 154 of 1993/90 of 2001 by judgment and order dated 10.10.2001.

(2.) THE case of the Informant, Lakshman Paswan is that when he was returning from the market on 07.11.1992 at 8 P.M. he saw the accused persons variously armed coming towards his house and began abusing him for having pulled down the thatch from his house. When he denied the accused persons assaulted him. When his brother, Vishwanath Paswan attempted to intervene he was also assaulted.

(3.) THE prosecution in all examined seven witnesses to prove its case. P.W. 6, the Informant stated that when he was returning to his house the accused persons abused him and thereafter assaulted him and his brother when he intervened. In his cross - examination he stated that he did not see as to who had assaulted nor did he name anyone.