SHARAD GOUTAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal has been preferred against the impugned judgment dated 21.11.2019 passed by the 2nd Additional Sessions Judge, Sakti, District - Janjgir-Champa, (C.G.) in Sessions Trial No.13/2016 wherein appellants have been convicted and sentenced as under :-

(2.) Prosecution case, in brief, is that on 17.02.2015 at about 8:00 PM, complainant Sanjay Kumar (PW1) was going to village Tumidih by his motorcycle bearing registration No.CG 11/C 5064. When he reached near canal situated between Odekera Kutrabod, appellants No.1,2&3 namely Sharad Goutam, Kamal Chandra and Radheshyam boarded on motorcycle came from back side and they made an attempt to commit murder of the complainant by firing gun shot and consequently, the complainant sustained gun shot injury on his back. After the incident, injured Sanjay Kumar (PW1) went to Krishna Kumar Soni (PW17) and narrated the entire story to him. On 17.02.2015, on the basis of information given by Sanjay Kumar(PW1), Dehati Nalishi (Ex.P2) and F.I.R. (Ex.P22) were registered. Statements of complainant Sanjay Kumar and other witnesses were recorded under Sec. 161 of Cr.P.C. After completion of the investigation, a charge-sheet was filed. Trial Court framed the charges. To prove the guilt of the accused/appellant, prosecution has examined as many as 17 witnesses. No defence witness has been examined. Statement of appellants under Sec. 313 of the Cr.P.C. were recorded, wherein accused/appellants have pleaded innocence and false implication in the matter.

(3.) On completion of the trial, the trial Court has convicted and sentenced the appellant as mentioned in first paragraph of this judgment. Hence, this appeal.