KARAR AHMAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) In this application, the petitioner has challenged the order dated 27.7.2000, passed by the learned Sessions Judge, Bokaro in S.T. No. 181/95, whereby and whereunder opposite party nos. 2 and 3 have been convicted for the offence under Sections 325 and 323 of the Indian Penal Code and they were released on probation under the provisions of Probation of Offenders Act.

(3.) It has been submitted by the learned counsel for the petitioner, who is the informant in the present case, that the evidence of the witnesses would suggest that there was an intention to commit murder of the informant as the informant had sustained grievous injuries as well as fracture including his wife but the learned court below has convicted the opposite party nos. 2 and 3 for the offence under Sections 325 and 323 of the Indian Penal Code respectively.