NAROTTAM DAS MANIKPURI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against judgment dated 20-12-2003 passed by 1st Additional Sessions Judge, Baloda Bazar in Sessions Trial No. 147/2003. By the impugned judgment, accused/appellant Narottam Das Manikpuri has been convicted and sentenced in the following manner : <FRM>JUDGEMENT_2676_CRLJ_2013_1.html</FRM>

(2.) Case of the prosecution, in brief, is as under:

(3.) Shri Rajeev Shrivastava and Shri Mala Shrivastava, learned counsel for the appellant argued that Radhabai (PW-2) and Ramnarayan (PW-4) did not support the case of the prosecution. Evidence of Mattu alias Mantu (PW-1) is not reliable and cannot be based for conviction. Learned counsel further argued that the injury sustained by injured Mattu alias Mantu (PW-1) is simple in nature. Therefore, ingredients of Section 397 IPC does not arise. Therefore the appellant deserves for acquittal.