RAM NARAYAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellants as well as learned Additional Public Prosecutor for the state and perused the record.

(2.) THIS Cr. Appeal has been preferred against the judgment of conviction and order of sentence dated 17-11-2000 passed by Sri Hem Shankar Kumar Singh, 4th Additional Sessions Judge, Samastipur in Sessions Trial No. 249 of 1991 by which and whereunder, he convicted the appellant No. 1 under Section-324 of the Indian Penal Code and appellants No. 2 & 3 under Sections- 323, 324, 341 and sentenced the appellant No. 1 to undergo rigorous imprisonment for three years u/S 324 of the Indian Penal Code whereas; appellants No. 2 & 3 were sentenced to undergo rigorous imprisonment of one year for the offence punishable under Section-323 of the Indian Penal Code and to undergo rigorous imprisonment for one month for the offence punishable under Section-341 of the Indian Penal Code and it was also ordered that all the above- said sentences shall be run concurrently.

(3.) ON the basis of aforesaid fardbeyan, Bibhutipur P.S. Case No. 149 of 1989 was registered for the offences punishable under Sections-341, 323, 324, 307 of the Indian Penal Code and accordingly, formal FIR was drawn against the appellants for the above said offences. The matter was investigated by the I.O. and after completion of investigation, he submitted charge sheet for the offences punishable under Sections-341, 323, 324, 307 of the Indian Penal Code.