RAJENDRA MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH the Appellants have been convicted under Section 307/34 Indian Penal Code as also under Section 27 of the Arms Act and sentenced to undergo rigorous imprisonment for five years and three years respectively by the 1st Additional Sessions Judge, Nalanda at Biharsharif, in Sessions Trial No.375 of 1986 by judgment dated 20 th September, 1999.

(2.) THE case of the prosecution according to the Informant, Raj Kishore Singh, is that on 11.04.1986 at about 8 AM, the Appellants were working in their field but the Informant objected to it since it was spoiling his field. On this, the Appellants started hurling abuses and rushed towards him but he fled away. On this, both the Appellants fired shots at him but he lay down as a result of which wife of Ramavtar Das and Bhimal Das were injured by the fire arm of Mahavir Mahto.

(3.) PW 3, Deo Muni Devi, the injured has been tendered by the prosecution.