SANTOSH SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal arises out of the judgment of conviction and order of sentence dated 06.06.2015 passed by the First Additional Sessions Judge, Durg, District Durg (C.G.) in Sessions Case No. 61 of 2014, whereby each of the appellants stand convicted and sentence as under:-

(2.) Facts of the case, in brief, is that on the date of incident i.e. 04.11.2013 at about 12:00 hours, complainant/victim Jeet Singh was standing in front of his house, at that time, all the above accused/appellants came there and on account of previous enmity with the complainant, in furtherance of common intention, they abused him filthily and threatened him for his life. Appellant No.3 Rajesh Singh @ Chhotu with an intent to commit murder of the complainant gave knife blow on the abdomen and back of the complainant and appellants No. 1 and 2 Santosh Sharma @ Mathura and Ramesh Singh assaulted the complainant by hands and fists. Prompt F.I.R. (Ex.-P/7) was lodged on 05.11.2013 at about 00:15 hours by the complainant in the Police Station Khursipar, District Durg which was registered under Sections 294, 506-B and 307 read with Section 34 of IPC under Crime No. 361/2013 against all the above three accused/appellants.

(3.) Complainant/Injured Jeet Singh (PW-5) was sent for medical examination to Government Hospital Supela. PW-5 was medically examined by PW-1 Dr. Sanjay Kumar Valwandre who gave his MLC report vide Ex.-P/1 and found following injuries on the body of PW-5:-