KRISHNA SAHU Vs. STATE OF C.G.

JUDGEMENT

(1.) This criminal appeal has been filed under Sec. 374 (2) of Cr.P.C. by the appellant against the judgment of conviction and order of sentence dtd. 19/9/2024 passed by learned First Additional Sessions Judge, Mungeli (C.G.), in Session Trial No. 06/2023, whereby the appellant has been convicted and sentenced as follows:-

(2.) Briefly stated facts of the case leading to the disposal of this appeal are that on 29/10/2022, the offence took place on account of hot altercation with respect to use of Government Land situated in front of the farming land of the victims. The present appellant was temporarily using the said land for dumping his agriculture produce, whereas, victims, whose fame is adjacent to the government land, were restraining him from using the land. The appellant started using abusive languages and assaulted Biram Bai on her leg with the help of stick and also assaulted Anita Sahu, in between, Jalesh Sahu intervened between them who also sustained injury over his head. The matter was reported to the Police in the Police Station Mungeli by the complaints which led to registration of FIR bearing crime No. 619/2022. After completing the investigation related procedural formalities, the chargesheet was filed by the Police under Sec. 307, 294 and 506-II (3 times) of IPC .

(3.) So as to prove the complicity of the accused/appellant in the crime in question, prosecution has examined as many as 13 witnesses. Statement of the accused/appellant under Sec. 313 Cr.PC was also recorded in which he pleaded his innocence and false implication in the case. Defence however has examined no witnesses in support of its case.