RAJKUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal is preferred under Section 374(2) of the Code of Criminal Procedure, 1973 against judgment dated 29.09.1999 passed by Second Additional Session Judge, Bilaspur (M.P.) (Now C.G.) in Session Trial No. 460/1998, wherein the said court convicted all the three appellants for commission of offence under Section 326/34 of IPC, 1860 and sentenced to undergo R.I. for 3 years and fine of Rs. 500/- each with further default stipulations.

(2.) In the present case, name of the victim is Ramadhar. As per version of the prosecution, all the three appellants in furtherance of common intention caused grievous injuries to Ramadhar in his right wrist and other parts of his body that is why report was lodged. The matter was investigated, the appellants were charge-sheeted and after completion of trial, convicted as mentioned above.

(3.) Learned counsel for the appellants submits as under:-