RAJDEO 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 records.

(2.) THIS criminal appeal has been preferred against the judgment of conviction and sentence order dated 26-06-2001 passed by Sri B.B. Verma, l Sessions Judge, Rohtas at Sasaram in Sessions Trial No. 45 of 1996 by which and whereunder, he convicted the appellant no. 2 for the offence U/s 325 of the IPC and appellants nos. 1 and 3 under Section 323 of the IPC and accordingly, the appellant np. 2 was sentenced to undergo rigorous imprisonment for one year whereas rest appellants were sentenced to undergo rigorous imprisonment for four months. The learned sessions judge, Rohtas at Sasaram acquitted the appellants of the charges framed under Section 307/34 and 341/34 of the IPC and appellants no. 1 and 3 were acquitted of the charge framed against them under Section 325/34 of the IPC and similarly appellant no. 2 was acquitted of the charge framed against him under Section 323/34 of the IPC by the impugned judgment.

(3.) ON the basis of aforesaid written report of the P.W. 7, Sasaram (Agrer) P.S. Case No. 42 of 1995 was registered for the offences under Section 341, 323 325, 307/34 of the IPC and formal FIR was drawn against the appellants under the above said sections.