BIKASH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Appellant, Bikash Kumar Singh @ Vikash Singh has been found guilty for an offence punishable under Section 326 of the IPC and sentenced to undergo R.I. for four years as well as to pay fine appertaining to Rs.30,000/- in default thereof, to undergo S.I. for six months with a further direction that the period having undergone during course of trial be set off in accordance with Section 428 of the Cr.P.C. vide judgment of conviction dated 31.05.2018 and order of sentence dated 05.06.2018 passed by Additional Sessions Judge, IInd, Munger in Sessions Trial No.314/2017 arising out of Kasim Bazar P.S. Case No.77/2017.

(2.) Satyam Kumar (PW.4) gave his fardbeyan on 07- 04-2017 at about 11.30 PM while he was admitted at Sadar Hospital, Munger in an injured condition having admitted by the police officials of Kasim Bazar Police disclosing therein that on the same day at about 10.30 PM while he was proceeding to his house after closing his shop lying near the police station and reached at Chauwatiya, Vikash Singh caught hold him from behind, took him near beauty parlour and then, assaulted him with farsa, causing injury over his head, wrist, as a result of which, he came in pool of blood. Anyhow, in order to save his life, he rushed therefrom, came to police station and then, with the help of police he has been taken to Sadar Hospital. Motive for the occurrence has been shown as, prevailing animosity.

(3.) After registration of Kasim Bazar P.S. Case No.77/2017, investigation commenced and after concluding the same, charge sheet has been submitted, facilitating the trial meeting with the ultimate result, subject matter of instant appeal.