JANKIRAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and order of sentence dated 3-12-2012 passed by the 2nd Additional Sessions Judge, Ambikapur, (CG) in Sessions Trial No. 370 of 2011 wherein the said Court has convicted the appellants for commission of offence under Sections 342 and 307 read with Section 34 of IPC, 1860 and sentenced them to undergo rigorous imprisonment for six months and RI for seven years and to pay fine of Rs.1000/- each with default stipulations. Both sentences are directed to run concurrently.

(2.) In the present case, name of the victim is Khuman Ram Rathiya (PW/1). As per version of prosecution, on 29-4-2011 at about 9.30 O'clock said complainant Khuman Ram Rathiya (PW/1) was in his house. At about 2 O' clock both appellants knocked the door of his house and when victim came out from his house, appellants caught victim and assaulted him by crow-bar. The matter was reported and investigated. After completion of trial, the trial Court convicted and sentenced him as aforementioned.

(3.) Learned counsel for the appellant would submit as under: