BHAGWANI RAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal is preferred against the judgment dated 6 th August, 1999, passed by Additional Sessions Judge, Balod, District-Durg (M.P.)(Now C.G.), in Sessions Trial No. 51/1998 wherein the said Court convicted the appellant for commission of offence under Section 307 of IPC,1860 and sentenced him to undergo R.I. for 4 years for attempt to murder of Lekhan Ram(PW-1) on 13th July, 1996 at village Gangoripar, police station- Gurur, District- Durg.

(2.) On the date of the incident the victim had gone to the appellant's house for demanding money and at the same time hot talk between them took place and appellant assaulted him by club on his head by multiple times, thereafter the injured fell down. The matter was reported and investigated, the appellant was charge-sheeted as mentioned above.

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