ABHAI MAHTON Vs. STATE OF BIHAR

JUDGEMENT

(1.) There are four appellants, who have been convicted under Section 323, I.P.C. and sentenced to imprisonment for one year. Appellant No. 1 Abhai Mahto was also charged under Section 307, I.P.C. and 324, I.P.C. has been acquitted.

(2.) The case of the prosecution is that Ramraj Mahton (P.W. 6) gave his statement to Shri R.P. Singh, Officer -in -charge on Nawadah police station on 9 -10 -1984 at 9.45 p.m. in the night at Sadar Hospital, Arrah indicating therein that on 9 -10 -1984 at about 6 p.m., he along with his cousin Makshudan Mahto was irrigating his field. It was further alleged that boring of Sudama Mahto was adjacent to his boring and the channel of water of both the boring is common. It has further been alleged that informant (P.W. 6), on the relevant date was using the same Channel for irrigation the land and it was then all on a sudden Sudama Mahto, Bikram Mahton, Lakhi Chand Mahton, Abhai Mahto, Acchi Choudhary and Bhanu Mahto all came variously armed with lathi, bhala, Garasa and Gun, and asked the informant not to irrigate his field on which the informant told them that since he has started irrigating his field and, therefore, they can irrigate their field after some time, on which altercation took place. Sheo Bachan Mahton, the father of the informant on hearing the altercation between the informant and the accused -persons, came along with his brother. It is further alleged that accused Lakhi Chand Mahto exhorted other accused -persons to assault, whereupon Abhai Mahton gave a Garasa blow on the head of the informant's father. Thereafter, Bikrarn Mahton, Acchi Choudhary, Sudama Mahton and Lakhi Chand Mahton assaulted the informant, his brother Bahadur Mahton and his uncle with lathi. Subsequently, thereupon Bhanu Mahto fired two shots from his gun inflicting gun shot injury on the thigh of the informant's father. The informant, in the meantime, tried to flee away but he fell down near the Rehat and in the meantime the accused -persons also fled away. The injured persons thereafter shifted to hospital for treatment and it is further alleged that one Deo Lal Choudhary and Ramdeo Mahton along with some other villagers have witnesses the occurrence.

(3.) The charge -sheet was submitted only against appellants Abhai Mahto, Sudama Mahton and Acchi Choudhary. Bikram Mahto was added as an accused during the trial. .