VISHWANATH KASHYAP Vs. STATE OF C G

JUDGEMENT

(1.) Ms. Sonali Bose, Advocate has been engaged by the High Court Legal Aid for arguing the case on behalf of the appellant. Despite repeated calls, she has not appeared when the case is called for final hearing, therefore, Mr. Keshav Dewangan, Advocate, who is present in the Court has been appointed as Amicus Curiae to argue the case on behalf of the appellant.

(2.) This appeal is preferred under Section 374(2) of the Code of Criminal Procedure, 1973 against judgment dated 25.08.2012 passed by First Additional Sessions Judge, Bastar at Jagdalpur (C.G.) in Session Trial No. 69/2011, wherein the said court convicted the appellant for commission of offence under Section 307 of IPC and sentenced to R.I. for 7 years and fine of Rs. 1000/- with further default stipulations.

(3.) In the present case, name of victim is Sudru Ram. It is alleged that the appellant committed attempt to murder upon said victim by causing injury on his neck and back by axe on 25.02.2011 at about 2.00 p.m. at village- Gavtiguda, Khuttigudapara, police station- Bhanpuri, District-Bastar (C.G.).