GOYA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dated 20.12.2001 passed by the 3rd Additional Sessions Judge, Bastar at Jagdalpur in Sessions Trial No. 447/2001 convicting the accused / appellant under Section 324 of the Indian Penal Code (for short, 'the IPC') and sentencing him to undergo rigorous imprisonment for three years with fine of Rs.1,000/-, in default, additional S.I. for two months.

(2.) Case of the prosecution, in brief, is that on 22.06.2001 at about 8.30 p.m., complainant Jayo Yadav (PW-1) of the village Munjla was present in his house, he saw that accused appellant, having armed with axe, entered his house and assaulted him, as a result of which, the complainant sustained injuries. Thereafter, he reported the incident to the police station.

(3.) After completion of investigation charge sheet was filed by the police for the offence punishable under Sections 307 and 324 of the IPC.