SHANU SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr.Shrinandan Prasad Singh, learned senior counsel appearing for the appellants and Mrs. Anita Kumari Singh, learned APP for the State.

(2.) The present appeal has been directed against the order dtd. 19/3/2013 passed by learned Ad hoc Additional District and Sessions Judge-1st, Aurangabad in S.Tr.No. 330/2005/17/2010 arising out of Rafiganj P.S.Case No.45 of 2005 under Ss. 452,341,323,307 and 34 of the Indian Penal Code.

(3.) The FIR was lodged on the statement of Md. Hanif Sah. The prosecution case in short, as per statement of informant (P.W.-1) is that on 24th of March, 2005, while the informant was sleeping with his family members in his house, he heard some sound and raised alarm. It is further alleged that his son-in-law namely Seraj Sah ordered to kill him, upon that all the accused persons assaulted him variously and thereafter they also assaulted his wife-Ashgar Khatoon.