BRIJ BIHARI RAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal has been preferred against the judgment dtd. 16/1/2020 passed by learned Fast Track Court- II, Bhojpur at Ara, in Sessions Trial No. 341 of 1997, arising out of Ara Mufassil P.S. Case No. 59 of 1997, whereby the respondent Nos. 2 to 4 have been acquitted of all the charges as framed under Ss. 147, 148, 149, 307 and 302 of the Indian Penal Code.

(2.) The prosecution case as emerging from the fardbeyan of the informant/Munnilal Rai to Police Officer of Ara, Muffasil Police Station on 12/5/1997 at 7:30 AM at his door is that yesterday dtd. 11/5/1997 at 7:30 AM, there was altercation with Munishankar Rai and Srinivas Rai @ Malik Rai. In course of this altercation, Srinivas Rai, Nand Ji Rai and Anil Rai, who were carrying lathies in their hands, and Ashok Rai, who was carrying pieces of bricks, assaulted Munishankar Rai and Shivshankar Rai as well as Dudhnath Rai and badly injured them. All three injured persons got unconscious and fell down at their door. On raising hulla, when co-villagers Ganesh Yadav, Bilash Yadav and ladies of his family were taking the injured persons to hospital for their treatment, they were again assaulted by Rita Kumari, Ful Kumari, Dulari Devi, Jhanjharu Devi by pieces of bricks from the roof of the house of Srinivas, causing injury on the chest of Dudhnath Rai and oozing blood from his mouth. Munishankar Rai and Shivshankar Rai also got injury on their head. Those persons were also taken to Sadar Hospital, Ara. The condition of Dudhnath Rai and Munishankar Rai was found to be serious by the Doctor at Ara Hospital and hence, they were referred to Patna and were taken to Patna for treatment. Soon thereafter, it was informed by Gopal Rai that Dudhnath Rai had died. It has been also mentioned by the informant that at the time of altercation regarding plucking of mangoes at 7:30 AM on 10/5/1997, Dudhnath Rai was not present at home. However, the matter was settled. But when Dudhnath Rai came back home next day, the occurrence had taken place on account of plucking of mangoes.

(3.) On the basis of the fardbeyan, Ara Muffasil P.S. Case No. 59 of 1997 was registered on 12/5/1997 against eight accused persons including the respondent Nos. 2 to 4 for the offences punishable under Ss. 147, 148, 149, 323, 337 and 302 of the Indian Penal Code.