TIRO SAHNI Vs. STATE OF BIHAR

JUDGEMENT

(1.) ALL the Appellants have been convicted under Sections 323 and 448 I.P.C. The Appellants No.1 and 3 have further been convicted under Section 379 I.P.C. and Appellant No.2 under Section 3(i) of the SC/ST of Prevention of Atrocities Act, but they were ordered to be released on probation of good conduct for maintaining peace and good behaviour for a period of one year by a judgment dated 10.12.2001 passed by the 1st Additional Sessions Judge -cum -Special Judge, SC & ST (Prevention of Atrocities) Act, Samastipur in Trial No.63 of 2001 (Complaint case No.201 of 1997).

(2.) THE case of the Complainant Rudal Sada was that on 19.6.1997 the accused persons came and started abusing him and demolishing his house. When he protested, the accused assaulted him and committed theft of his house hold articles.

(3.) P .W.3 Jahuri Sada also supported the case of the Complainant to some extent as an eye witness and to others as hearsay. He admitted in his cross examination that he was the brother of the Informant.