SAFI @ SAFIK ALAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 30.4.2009 passed by Ninth Additional Sessions Judge (FTC), Durg (CG) in Session Trial No.184/2008 wherein the said Court convicted the appellant for commission of offence under Sections 307, 506 Part -II and 294 of the Indian Penal Code, 1860 and sentenced him to undergo rigorous imprisonment for seven years and to pay fine of 1000/-; RI for two years and to pay fine of R.500/-, RI for one month and to pay fine of Rs.200/- with default stipulations with a direction to run the sentences concurrently.

(2.) In the present case, name of the victim is Netram Janghel @ Tilli (PW-1). As per the version of the prosecution, on 13.6.2008 at about 8.00 pm the victim had gone to Limha Talab situated at village Kohka where the appellant came and after abusing and threatened him to kill, caused stab injury on his left side of abdomen by knife. The victim was admitted in the hospital where the injuries were found to be threatening to life. The matter was reported and investigated, the appellant was charge sheeted and convicted as mentioned above.

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