SOMNATH Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 8th of September, 1994 passed in Sessions Trial No. 23/94 by the Second Additional Sessions Judge, Durg, whereby, the appellants have been convicted under Section 307/34 IPC and sentenced to undergo R.I. for 7 years.

(2.) The facts, briefly stated, are as under:

(3.) The learned Sessions Judge, relying on the testimonies of Kirtanlal (PW3) and Dr. S.C. Agrawal (PW2), held that the appel-lants attempted the life of the victim, there-fore, they were liable for punishment un-der Section 307/34 IPC.