AMIR LAL SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellants have filed this appeal against the judgment of conviction and order of sentence dated 28.6.1993 and 6.7.1993 passed by the 4

(2.) TH Additional Sessions Judge, Vaishali at Hajipur in Sessions Trial No. 275 of 1987/29 of 1993 whereby THe appellants Amir Lal Singh, Biraj Singh, Jatan Singh @ Ram Jatan Singh and Rajeshwar Singh were found guilty for THe offence committed under Section 304 Part 2 of THe IPC and were sentenced to undergo R.I. for 7 years and appellants Shyam Nandan Singh, Pradeep Singh and Ram Briksh Singh were found guilty under Section 324 IPC and were sentenced to undergo R.I. for two years.

(3.) PW 11 Dr. N.K. Singh has deposed that on 10.5.1986 he was posted as Medical Officer in Primary Health Center Mahua. On that date he received requisitions of Mahua Police Station requesting him to examine four injured persons. On the Page 1189 same day at 12.45 PM he examined Jainath singh and found following injuries on his person: (i) Lacerated wound 1 1/2"x1/6"x1/5" on the top of the hand (ii) Abrasion 1/4"x1/4" on right cheek (iii) Complaint of pain on left side of the buttock, but there is no apparent injury (iv) Abrasion 1/5"x1/6" with diffused swelling on the back of the right shoulder. All the injuries were simple by hard and blunt substance may be lathi or iron rod within six hours.