RADHE SHYAM THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) DATE : 21 -01 -2014 Heard learned counsel for the appellants and learned counsel for the State.

(2.) THE three appellants have preferred this appeal against their conviction for the offence under section 324/34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for two 20th 6th years on August 2001 by learned Additional Sessions Judge, Saran at Chapra, in S. Tr. No. 689/1994 arising out of Amnour P.S. Case No. 91/90.

(3.) THE prosecution by way of documentary evidence in this case for the offence under section 307/34 of Indian Penal Code produced following exhibits: Exhibit 1­ Signature of informant on Fardbeyan Exhibit 1/1 -Signature of informant on Fardbeyan