HARIDWAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THIS Appeal has been preferred against the judgment dated 19th July 2002 by the learned 1st Additional Sessions Judge (Fast Track Court), Bhabua in Sessions Trial No. 515 of 1996/ 29 of 2001 arising out of Mohania P.S. Case No. 72 of 1996 by which the appellant Jagdish Prasad stands convicted for the offences under Section 323 of the Indian Penal Code to pay a fine of Rs. 1000/ -, in default whereof to undergo rigorous imprisonment for two months and the appellant, Haridwar Prasad for the offences under Section 324 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for two years. Though they faced trial for the offences under Section 307/34 of the Indian Penal Code.

(3.) LEARNED Additional Public Prosecutor while conceding the submissions raises no objection but prayed for monitory compensation to the injured persons and it is pointed out by members of the bar that appellant Jagdish Prasad Singh has simply cause injury to Mithila Devi, PW -5 whereas the appellant Haridwar Prasad has inflicted injury upon the informant by means of bhala.