MANGAL SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 01.11.2008 passed by Sessions Judge, Koriya (Baikunthpur) (CG) in Session Trial No.48/2007 wherein the said Court convicted the appellant for commission of offence under Sections 326 & 452 of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for eight years and to pay fine of 500/-; RI for three years and to pay fine of R.200/- with default stipulations.

(2.) In the present case, name of the victim is Satyadev Singh. It is alleged that on 31.01.2007, the appellant entered into the house of the complainant with knife and after some verbal altercation inflicted injury on him. The victim sustained injuries on his right eye and back side of the right ear due to which he fell unconscious. The appellant was charge sheeted and convicted by the trial Court as mentioned above.

(3.) Learned counsel for the appellant submits as under: