GANESH CHOUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal is preferred against the Judgment of Conviction and order of sentence dtd. 20/11/2003 passed by the learned Additional Sessions Judge, FTC-V, Deoghar in S.T. No.281 of 2001, arising out of Madhupur P.S. Case No.191 of 2000, corresponding to G.R. No.435 of 2000, whereby and where under the appellant No.1 Ganesh Choudhary is convicted for the offence punishable under Sec. 324 of IPC and appellant No.2 Akhileshwar Choudhary is convicted for the offence punishable under Sec. 326 of IPC and further the appellant No.1 was sentenced to undergo rigorous imprisonment for three years and appellant No.2 was sentenced for seven years and also a fine of Rs.2,000.00 and in case of default of fine, he will have to undergo further imprisonment of six months. 2. Briefly stating the prosecution story as unfolded in the written application dtd. 12/10/2000 by the informant Rohit Chodhary (PW-6) addressed to Officer In-charge of Madhupur Police Station, Deoghar, is as under:

(2.) The informant Rohit Choudhary stated that on 12/10/2000 at 7.30 A.M., one Laxman Choudhary armed with lathi, Baikunth Chaudhary armed with lathi, Ganesh Choudhary (Appellant no.1) armed with sword, Kamdeo Chaudhary armed with Bhala, Damodar Choudhary armed with lathi, Akhileshwar Chaudhary (Appellant no.2) armed with Sabbal and Sachidanand armed with Lathi arrived on plot No.90 area 34 dismal belonging to Nakul Hazam and with the help of labourers started tilling it. Upon objection from Nakul Hazam, the aforementioned persons assaulted him (Nakul Hazam) with lathi, fist and slap then Nakul Hazam fled away from there and reached in front of his (informant) door, behind whom all the aforesaid persons chasing him also reached there. He (informant) tried to intervene asking as to why they were assaulting the poor, upon which the appellant no. 2 Akhileshwar Chaudhary became angry and abused him and also assaulted him by a heavy iron, Sabbal (rod with sharp end) on his right leg due to which his right leg was fractured and he fell down. Thereafter all the accused persons started assaulting him by lathi. Having seen his brother being assaulted, his own brother P.W.1 Krishundeo Chaudhary tried to save him, but the appellant no.1 Ganesh Chaudhary with an intention to kill him, assaulted him by sword on his left side of the head and blood started oozing out from the wound by which he fell unconscious and others continued to assault him and presuming him to be dead, they fled away.

(3.) On the basis of the aforesaid written application submitted by the informant PW - 6, a formal FIR was drawn vide Madhupur P.S. case No.191 of 2000 , District - Deoghar, registered under Ss. 147, 148, 149, 341, 323, 324, 325 and 307 of IPC and investigation of the case commenced. After completion of the investigation, the charge-sheet was submitted, the case was committed to the Court of Sessions and thereafter the charges were framed against the appellants and after the trial, both the appellants named above were convicted and sentenced by the impugned judgment of conviction and order of sentence, which is under challenge.