BINOD KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Ms. Bhawana Jha, learned counsel appearing on behalf of the appellants and Mr. S. N. Prasad, learned APP for the State.

(2.) The appellants have preferred the present criminal appeals against the judgment of conviction and order of sentence dtd. 19/4/2014 passed in Sessions Trial No. 84 of 2007, arising out of Ara Muffassil P.S. Case No. 40 of 2005 by learned Adhoc Addl. Sessions Judge-II, Bhojpur at Ara, whereby, the learned trial court has convicted the appellants under Sec. 323/34 of the Indian Penal Code and sentence has been awarded to the appellants under Sec. 4 of the Prohibition of Offenders Act for maintaining peace and they were released on personal bail bond of Rs.1000.00.

(3.) The appellants have assailed the impugned judgment primarily on the ground that the learned trial court has failed to appreciate the evidence available on record in its proper perspective and has erred in recording the conviction of the appellants.