GULFAM ALIAS GUDDU Vs. STATE

JUDGEMENT

(1.) This is an appeal against the judgment dated 29.11.2004 and order of sentence dated 30.11.2004, whereby the appellant was convicted under Section 325 of IPC read with Section 34 thereof and was sentenced to undergo RI for one year and to pay fine of Rs.2,000/- or to undergo SI for six months in default.

(2.) The case of the prosecution in nutshell is that on 25th October, 2000 at about 11.05 P.M. when the injured Yashpal was coming to his house, the appellant caused injury to him at A-Block, Kamal Vihar, Main Road.

(3.) The prosecution examined 11 witnesses in support of its case. The injured came in the witness box as PW-6 and stated that on25th October, 2000, at 11.05 P.M. he was coming back to his house, the accused person met him. They started abusing him and caught hold of him and the appellant Gulfam @ Guddu hit him in the abdomen with a pointed object and also hit on his forehead and forearm.