SHASHIKANT PATRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against the judgment dated 20-3-2009 passed by the Sessions Judge, Mahasamund (CG) in Session Trial No. 65 of 2008 wherein the said Court has convicted the appellant for the commission of offence under Section 307 of IPC and sentenced him to undergo RI for seven years and to pay fine of Rs.1,000/- with default stipulations.

(2.) In the present case, name of the victim is Narsingh Rana (PW/1). The date of incident is 14-10-2008 and report was lodged by son of the victim namely Bhojraj Rana on the same day i.e., 14-10-2008 at Police Station Basna.

(3.) As per version of prosecution, on 14-10-2008 at about 6.00 p.m., the appellant/accused namely Shashikant Patra @ Dhuru assaulted Narsingh Rana by knife and caused grievous hurt on chest and stomach of the victim. The matter was investigated and after completion of investigation charge sheet was filed, the appellant did not plead guilty and the trial was conducted. After completion of trial, the trial Court convicted and sentenced the appellant as aforementioned.