RAJU SAHU Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the State.

(2.) The petitioner is aggrieved by the Judgment dated 25th September 1999 passed by Sri Bishwanath Prasad Singh, learned Additional Judicial Commissioner, Lohardaga, in Cr. Appeal No. 32 of 1995 / 6 of 1995, whereby, the appeal filed against the Judgment dated 8.5.1995 passed by Sri P. N. Lal, learned Assistant Sessions Judge, Lohardaga, in S.T Case No. 132 of 1992, whereby, the petitioner was convicted for the offence under Section 27 of the Arms Act and was sentenced to undergo S.I. for three years, has been rejected by the learned Appellate Court below.

(3.) From the F.I.R. available in the Lower Court Records, it appears that the petitioner and the other co-accused persons were made accused in Bhandra P.S Case No. 29 of 1991 corresponding to G.R No. 309 of 1991, which was instituted for the offence under Sections 307, 324, 323, 341 of the I.P.C and 27 of the Arms Act, on the allegation that the accused persons named in the F.I.R, had assaulted and injured the father of the informant, as also the informant. So far as the petitioner is concerned, there is no allegation of assault against him, rather it is alleged that the petitioner had pointed a revolver on the informant.