NATHUN PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) PURSUANT to the order dated 19.12.2013 the matter has been listed for final hearing.

(2.) THE Appellants have been convicted under Sections 307/34 and 341 I.P.C. and sentenced to R.I. for seven years and six months respectively and Appellant Nathun Paswan has further been convicted under Section 326 I.P.C. and sentenced to R.I. for seven years and Appellant Vinay Paswan has further been convicted under Section 337 I.P.C. and sentenced to R.I. for six months by a judgment dated 01.08.1995 passed by the 8th Additional Sessions Judge, Patna in Sessions Trial No.398 of 1994.

(3.) DURING trial the prosecution to prove its case examined as many as ten witnesses in all. Out of whom, P.W.10 is Dr. Kamod Narayan Tiwari, who examined the injuries of Ramdeo Paswan and P.W.8 Dr. Ashok Kumar Sinha examined the injuries of Informant Dukhit Paswan. P.W.4 Sarita Devi and P.W.5 Tilkarma Devi have been tendered for cross examination.