SUBHASH PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) In spite of repeated calls, none appears on behalf of the appellants and on account thereof, as held by the Hon'ble Apex Court in K.S. Panduranga Vs. State of Karnataka and others, reported in 2013 (2) P.L.J.R. page - 276 (SC) records have been minutely gone through and the appeal is being disposed of accordingly.

(2.) Ram Pratap Paswan, P.W. 3 had filed written report on

(3.) 8.1995 disclosing therein that on the same day at about 7 A.M. while he was coming to his house, from his dera, he found Ashok Paswan, Subhash Paswsan, Surendra Paswan, Hardeo Paswan engaged in closing the public road for which, the informant made protest and on account thereof, the accused persons abused, caught hold of and threw him on the ground. Accused Hardeo paswan sat over his chest and tried to cut his neck by means of garasa, however, blow caused injury near his neck on account of which, blood oozen out. On hue and cry, his brother Kamleshwari paswan, son Sohan Paswan came, and they were also assaulted by the accused persons. Accused Hardeo Paswan snatched Rs. 500/ - as well as wrist watch from his possession. Harilal Paswan, Hari Shankar Paswan, Ramuday Paswan have been named as a witness. 3. On the basis of the aforesaid written report, Khagaria P.S. Case No. 213/95 was registered, followed with investigation as well as submission of charge sheet leading to conduction of trial, meeting with ultimate result, subject matter of the instant appeal.