HARI SHANKAR RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) BOTH the Appeals since arise out of the same judgment heard together and being disposed of by this common order.

(3.) THE prosecution has come out with a case as revealed from Ext. 2, fardbeyan of the informant, Daya Shankar Rai recorded on 28th June 1993 at 12:15 P.M. at Government Hospital, Koilwar that while ploughing the land through tractor, appellant Hari Shankar Rai encroached 3 feet which was observed and being corrected by younger brother of the informant then Hari Shankar Ray protested and claimed the land during such incident and had dictated all the appellants surrounded prosecution side and inflicted injuries by fire arms and anyhow brought to PHC for treatment.