NEELU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and order of sentence dated 25-6-2016 passed by the Additional Judge to the court of Additional Sessions Judge, Katghora, (CG) in Sessions Trial No. 39 of 2015 wherein the said Court has convicted the appellant for commission of offence under Section 307 of IPC and sentenced him to undergo rigorous imprisonment for seven years and to pay fine of Rs.5000/- with default stipulations.

(2.) In the present case, name of the victim is Yashwant Kumar. As per version of the prosecution on 1-3-2015 the injured Yashwant Kumar along with his mother and aunty was returning to his house and at the same time appellant who equipped by knife assaulted Yashwant Kumar by knife due to previous dispute. The injured shouted for help and intervention by his mother, aunty and persons namely Mahesh, Bharat, Arun, Chandraprakash and Sushil, appellant ran away from the spot. The matter was reported and investigated. After completion of trial, the appellant was charge-sheeted and convicted as aforementioned.

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