NIRAJ ZHALANI Vs. PRAMOD KUMAR ZHALANI

JUDGEMENT

(1.) These cross-appeals emanate from the judgment dtd. 8/5/2012, passed by the High Court of Madhya Pradesh, Bench at Indore, whereby two cross-appeals have been decided.

(2.) The facts are briefly noticed from the lead appeal, i.e., Criminal Appeal No.1226/2014.

(3.) The appellant and respondent No.1 are closely related. They entered into a scuffle on 3/2/2003 and caused injuries to each other. The appellant was stabbed in stomach by respondent No.1 and had to be hospitalised, whereupon FIR No.62/2003 was registered under Ss. 294, 307 and 323 of the Indian Penal Code, 1980 (in short, the "IPC") at P.S. Manak Chowk, Ratlam, Madhya Pradesh.