TOPCHAND GUPTA @ ANJAN GUPTA SON OF DASRATH LAL GUPTA Vs. STATE OF CHHATTISGARH THROUGH CITY KOTWALI KORBA (CG)

JUDGEMENT

(1.) In this criminal appeal the challenge is levied to the judgment of conviction and order of sentence dated 14-2-2008 passed by 2nd Addl. Sessions Judge, Korba (CG) in ST No. 113/2006 whereby and whereunder he convicted and sentenced the appellant as under :- <FRM>JUDGEMENT_35_LAWS(CHH)5_2019_1.html</FRM>

(2.) In brief the prosecution story is that on 9-8-2006 about 11.30 am, in front of Santoshi Mandir, Imli Daggar, appellant caused injuries to complainants Rakesh Kumar Yadav, Pappu Kumar Shrivastava and Thandaram Chauhan by a sword. Mother of the complainant Rakesh Kumar Yadav namely Smt. Ghana Bai lodged an FIR on very day at PS Kotwali, Korba. After the investigation, a charge sheet was filed against him. After completion of trial, trial Court convicted and sentenced him as aforesaid.

(3.) Counsel for the appellant submits that trial Court has not appreciated the evidence in proper perspective. Thus, the conviction and sentences of the appellant are bad in eyes of law. Hence, appellant may be acquitted of the aforesaid charge.