SAKIN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THIS appeal has been initially preferred by six appellants out of whom appellant nos. 4 and 5, namely, Ramautar Yadav and Chichai Yadav, are dead and the appeal with respect of them stands abated vide order dated 21st January, 2014. The remaining four appellants, i.e., appellant nos. 1, 2, 3 & 6, have preferred this appeal against the judgment of conviction and order of sentence dated 07th September, 1998 passed by 1st Additional Sessions Judge -cum -Special Judge, Saharsa in G. R. Case No. 41 of 1993 / 100 of 1997, holding them guilty for the offences under Sections 3 (i) (vi) and (x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and under Section 323 of the Indian Penal Code and sentence to undergo rigorous imprisonment for six months. However, the sentences are to run concurrently.

(3.) THEREAFTER , the prosecution side examined altogether five witness besides producing following documentary evidence: -