WASIM KHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal has been preferred against judgment dated 10-08-2015 passed in S.T. No.220/14 by 9th Additional Sessions Judge, Raipur, District Raipur, C.G. convicting appellant No.1 under Section 307 of the IPC and appellant No.2 under Section 307 read with Section 34 of the IPC and sentencing them with R.I. for 7 years along with fine Rs.500/- with default stipulation.

(2.) The prosecution story in brief is this, that on 05-07-2014 the appellants had quarreled with complainant Mohd. Jahid Khan, in which appellant No.2 had assaulted him with hands and fists and appellant No.1 assaulted him with a knife causing stab injuries on his abdomen and other parts of the body. The injured/complainant was admitted to the hospital. One unnumbered FIR (Ex.-P/1) was lodged immediately registering he offence under Section 307, 34 of the IPC against the appellants. The investigation was conducted and charge sheet was filed before the concerned Court.

(3.) The appellants were charged under Section 307/34 of the IPC to which they denied and prayed for trial. On being examined under Section 313 of the Cr.P.C. they denied all the incriminating evidence against them and pleaded innocence and false implication. No witness was examined in defence.