RAM CHANDRA PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned A.P.P. for the State.

(2.) This appeal has been filed against the judgment of conviction dtd. 5/3/2016 and order of sentence 8/3/2016 passed by the learned Additional District and Sessions Judge VI, Aurangabad in Sessions Trial No. 471 of 2008 / 190 of 2015, arising out of Barun P.S. Case No. 42 of 2006, whereby and whereunder these appellants have been convicted for committing offence under Ss. 147, 341, 504, 447 and 307/149 of the Indian Penal Code and have been sentenced, vide order dtd. 8/3/2016, in the following manner:-

(3.) The prosecution case, in brief, is that on 6/2/2006 at about 3.00 P.M., villagers Arjun Chandravanshi and Rakesh Chandravanshi had gone to Govt. Hand Pipe installed in the village to take water. Previously on the point of taking water a squabbling had taken place between Ajay Paswan and above persons. At about 8 P.M. noise was reported at the door of the informant. They were hurling abuses and were commanding to kill father of the informant. When Ajit Kumar brother of the informant opened the door, he saw Ramchandra Paswan, Uma Paswan, Ramadhar Paswan, Chandan Paswan, Niranjan Paswan, Jagannath Paswan and Ajay Paswan armed with lathi. They started assaulting father of the informant. Uma and Chandan Paswan inflicted head injuries with Lathi to the father of the informant. They chased the informant and others but they managed to escape. However informant sustained one injury and thereafter, father of the informant was admitted to the hospital.