RAJ GOVIND SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. J.P. Singh, learned counsel on behalf of the appellants and Anita Kumari Singh, learned APP appearing for the state.

(2.) This appeal has been preferred by the appellants being aggrieved and dissatisfied with the judgment of conviction dt. 27/2/2006 and order of sentence dt. 4/3/2006 passed by learned Additional Sessions Judge, F.T.C. No.-III, Buxar, in Sessions Trial Nos. 784/1992 and 208/2002, whereby and whereunder the appellants/convicts were convicted u/s 307/34 of the Indian Penal Code and they have been sentenced to undergo rigorous imprisonment for four years for the offences punishable u/s 307/34 of the Indian Penal Code.

(3.) The case of prosecution, in brief, is that on 11/10/1991 at about 6 P.M., the informant was sitting with his children on the upper floor of his house then he heard his wife crying. When the informant went to the ground floor, he saw that the appellant Ram Dhani Singh was attacking his wife with a lathi. He tried to save his wife but Ramdhani Singh also assaulted him on the head by means of lathi. In the meantime, accused Raj Govind Singh having lathi in his hand and Champa Devi having bhala in her hand, came and started assaulting the informant. The informant was also assaulted by the Ramdhani Singh by means of knife. After this the informant closed the gate of his house from inside and locked himself. In the said incident, the informant, his wife and his uncle Tej Narayan Singh sustained injuries. The alleged incident has been committed by the accused persons in the background of land dispute.