BACHCHU CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Appellants, Bachchu Chaudhary, Rajballam Chaudhary, Mahesh Chaudhary and Rajesh Chaudhary have been found guilty for an offence punishable under Section 341/ 34 of the I.P.C. and each one has been sentenced to undergo S.I. for one month, under Section 448/ 34 of the I.P.C. and sentenced to undergo S.I. for six months, under Section 323/ 34 of the I.P.C. and sentenced to undergo S.I. for one month, under Section 354A/ 34 of the I.P.C. and sentenced to undergo S.I. for two years with a further direction to run the sentences concurrently by the Adhoc Additional Sessions Judge-II, Nawadah in Sessions Trial No.200 of 2013/ 161 of 2013.

(2.) Alka Rani (PW-3) filed written report on 16.03.2013 disclosing therein that on 15.03.2013 at about 2.30 p.m. her neighbour Bachchu Chaudhary, Mahesh Chaudhary, Rajesh Chaudhary and Rajballam Chaudhary made house trespass and began to assault her as well as her elder sister, brother. It has also been disclosed that Rajesh Chaudhary used to see with lecherous eye and in the aforesaid background, he caught hold her hand and pulled over the ground and then thereafter, snatched away her scarf (Dupatta). At that very moment, her father arrived, who was assaulted by Rajesh Chaudhary and Rajballam Chaudhary with khanti, rod and bricks as a result of which, his father sustained injuries over his head. Blood oozen out from the wound. Bachchu Chaudhary assaulted with lathi over his hand as well as leg. Her mother, who happens to be teacher at Kanhai Lal Inter School came from her school and then thereafter, they took away her father to hospital. It has further been disclosed that accused persons assaulted her father with an intention to kill. She had further disclosed that she had made written complaint at Mahila P.S. as well as at Nawada (Bundelkhand) P. S. even then, no case was registered.

(3.) On the basis of the aforesaid written report, Nawada (Bundelkhand) P. S. Case No.123 of 2013 was registered followed with investigation as well as submission of chargesheet, facilitating the trial which ultimately concluded in a manner, the subject matter of instant appeal.