PAPPU MAHTO @ AJIT PRABHAKAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned Special Public Prosecutor for the State and learned counsel for the Informant.

(2.) The present appeal is directed against the order dtd. 24/2/2025 passed by the learned Additional Sessions Judge VI cum Special Judge, SC/ST Court, Nalanda at Biharsharif in connection with Special SC/ST Case No. 136 of 2023 arising out of Noorsarai P.S. Case No. 301 of 2023 registered under Ss. 341, 323, 307, 504, 506/34 of the IPC, and Sec. 3(1)(r)(s), 3(2)(v)(a) of SC/ST Act and later on Sec. 302 of IPC was added, whereby and whereunder summons have been issued against the appellant and Lakshman Mahto after taking cognizance under Ss. 341, 323, 302, 504, 506/34 of the IPC and Sec. 3(1)(r)(s), 3(2)(v) of SC/ST Act against the appellant and other.

(3.) The prosecution story, in brief, informant alongwith his father was working in agricultural field and the four accused persons including the appellant were grazing their buffaloes near the said agricultural field. When the buffalo of accused persons entered in the agricultural filed of informant, then, informant's father went and tried to stop the buffaloes from entering the said field. Meanwhile, all accused persons started abusing the informant by using caste name and when the same was protested, then, co-accused Daroga Mahto assaulted the informant's father upon his head by means of khanti attached with lathi as result of which informant's father sustained injury. Thereafter, all the accused persons started assaulting the informant's father by means of lathi as a result of which he became unconscious. It is alleged that on raising alarm, nearby people started gathering due to which all the accused persons ran away.