RANGLAL PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Appellants, Ranglal Paswan, Satyendra Singh, Satyanarayan Mali have been found guilty for an offence punishable under Section 147 of the IPC and each one has been directed to undergo S.I. for one year, 308/149 IPC and each one has been directed to undergo S.I. for four years, appellants Satyendra Singh and Satyanarayan Mali have been found guilty for an offence punishable under Section 27 of the Arms Act and each one has been directed to undergo S.I. for seven years, Ranglal Paswan independently has been held guilty for an offence punishable under Section 379 IPC and sentenced to undergo S.I. for one year with a further direction to run the sentences concurrently vide judgment of conviction dated 07.01.2015 and order of sentence dated 15.01.2015 passed by Additional Sessions Judge, IXth, Rohtas at Sasaram in Sessions Trial no.410 of 2013.

(2.) Pw.3, Feku Sah while was admitted at State Dispensary, Dinara gave his fardbeyan on 06-02-1992 alleging inter alia that on 05.02.1992 at about 05:00 PM he had demanded rupees four hundred from Ranglal Paswan which was coming due whereupon Ranglal Paswan abused as a result of which both of them indulged in verbal altercation. During course thereof, Ranglal Paswan, Kasi Paswan, Gaya Paswan caught hold him and then, began to assault with leg-shoe. He ran therefrom raising alarm whereupon other co-accused, namely, Premchand Mali and Satyendra Singh, Chandradeo Singh, Satya Narayan Mali and others armed variously came at his Darwaja. First of all, Chandradeo fired causing firearm injury to Bishwanath Ram, subsequently thereof, Premchand Mali fired causing injury to one Lalita and subsequently thereof, Satyendra Singh fired causing injury to Jagarnath. The accused persons also made house trespass, and abused Laxman Ram. Furthermore, Ranglal Paswan snatched away Rs.500/- from him. Shuknath Ram, Bhim Paswan, Guput Paswan, Kameshwar Prasad, Baban Paswan, Dinanath Ram and others were cited as a witness who have seen the occurrence as well as intervened into the matter.

(3.) On the basis of the aforesaid fardbeyan, Dinara P.S. Case No.13/1992 was registered followed with an investigation as well as submission of charge sheet, facilitating the trial which met with the ultimate result, the subject matter of instant appeal.