NAGMANI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) LET the certified copy of the judgment and order dated 29.9.2008 passed in Sessions Trial No. 190 of 2001, Trial No. 246 of 2004 relatable to the other accused persons be retained on the records of the proceedings.

(2.) HEARD Mr. Vivekanand Vivek, learned counsel for the petitioner and Mr. Shantanu Kumar, learned Additional Public Prosecutor for the State.

(3.) THE prosecution case as according to the F.I.R. in brief is that the son of the informant namely Annu Sah aged about 10 years was playing near Brahamsthan along with some other boys including the accused other than the petitioner. While playing, an altercation took place amongst boys and accused Surbjit Paswan is alleged to have hit the son of the informant by an iron rod on his head resulting in grievous injury and caused bleeding from the head and the mouth.