MD SAFDARALI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal has put to challenge the judgment, dated 30.11.2009, passed, in Trial No. 541 of 2009, arising out of GR No.1825 of 1999, corresponding to Munger Kotwali Police Station Case No. 529 of 1999, by learned Judicial Magistrate, 1st Class, Munger, whereby, while acquitting the accused-opposite party Nos. 2 to 5, namely, Nawal Kishore Verma, Jai Ram Sah, Madan Kishore Verma and Jugal Kishore Verma, respectively, of the offence under Section 504 read with Section 149 of the Indian Penal Code, they have been convicted under Sections 147, 323 and 341 read with Section 149 of the Indian Penal Code.

(2.) Consequent upon their conviction, under Section 147 of the Indian Penal Code, as mentioned hereinbefore, Opposite Party Nos. 2 to 5 stand sentenced to pay fine of Rs.2000/- each and, in default of payment of fine, suffer simple imprisonment for a period of 20 days.

(3.) While convicting the Opposite Party Nos. 2 to 5 and passing the sentences against them, the learned trial Court, as mentioned above, acquitted them of the offence under Section 504 of the Indian Penal Code read with Section 149 of the Indian Penal Code.