HIRA LAL BHAGAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellant as well as learned Addl. Public Prosecutor for the State and perused the record.

(2.) THIS criminal appeal has been preferred by the sole appellant against the judgment of conviction and sentence order dated 10.2.1998 passed by learned Sessions Judge, Gopalganj in Sessions trial no. 51/1993 by which and whereunder he convicted the appellant for the offence punishable under section 324 of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for two years under the above stated section whereas the appellant was acquitted of the charge framed against him under section 307 of the IPC.

(3.) ON the basis of fardbeyan of P.W4, Bhorey P.S. case no.97/1991 for the offences under section 307 and other minor sections of the Indian Penal Code was registered and accordingly, formal first information report was drawn against the appellant under sections 447, 323, 324, 307 of the IPC and the matter was investigated and after completion of investigation, charge sheet under the aforesaid sections was submitted. The cognizance of the offences was taken and the case was committed to the court of sessions, in usual way.