JUNGI YADAV @ JUNGI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) ON the last occasion the matter was listed for further hearing even without the Lower Court Records with a direction to the Counsel for the Appellant to produce a copy of the deposition which he has done and, hence, the Court is proceeding to hear the matter.

(2.) THE Appellant has been convicted under Section 324 IPC and sentenced to RI for three years by the Additional Sessions Judge -II, Barh, Patna in S.Tr. No. 515 of 1993 by judgment and order dated 24.09.1998.

(3.) DURING trial the prosecution in all examined ten witnesses out of whom P.W. 9 is the Doctor Md. Neyamuddin who was posted at the Sub -divisional Hospital, Barh and treated the injured. The injuries report was marked as Exhibit 4. He found eight injuries on the person of the Informant all of which were caused by hard and blunt substance.