RAJESH @ JANGALI Vs. STATE

JUDGEMENT

(1.) THE present appeal has been preferred by Rajesh @ Jangali to challenge a judgment dated 13.05.2003 whereby in case FIR No.36/2002 registered at Police Station Kalkaji, he was convicted for committing offence punishable under Section 307 IPC and sentenced to undergo Rigorous Imprisonment for five years with fine.

(2.) ALLEGATIONS against the appellant were that on 07.01.2002 at about 07.30 P.M. after committing criminal trespass in Jhuggi No.C -149, Dr. Ambadkar Camp, Nehru Place, he inflicted injuries to Rohtash with a churi in an attempt to murder him. The prosecution examined nine witnesses to prove the charges. In 313 statement, the appellant pleaded innocence and examined four witnesses in defence. The Trial Court after considering the rival contentions of the parties and evidence of the prosecution held him guilty under Section 307 IPC.

(3.) SINCE the appellant has given up challenge to the findings and there is overwhelming evidence of the injured coupled with medical evidence, the conviction under Section 307 IPC is affirmed. Rajesh @ Jungli was awarded rigorous imprisonment for five years with fine Rs.1,000/ -. Nominal roll dated 16.08.2005 reveals that he remained in custody for two years, seven months and two days as on 15.08.2005 besides earning remission for eight months and five days. He secured release after two months due to inability to furnish the surety bonds. His overall jail conduct was satisfactory and was not involved in any serious criminal case. The occurrence pertains to the year 2002 and appellant's involvement in any other similar offence did not surface thereafter. He was aged about 20 years on the day of incident. The occurrence took place on a trivial issue when the injured had allegedly insulted the appellant's mother by passing unwanted remarks on the previous day of the incident which infuriated the young appellant and went to challenge the victim for the ill -treatment given to his mother. In a heat of moment without pre -mediation, he injured Rohtash only and did not attempt to harm his brother Surinder, present in the house. Taking into consideration the mitigating circumstances, the sentence order is modified and the appellant is sentenced to undergo the period already spent by him in this case. He shall, however, pay fine of Rs.1,000/ - (if remained unpaid) and shall also deposit Rs.30,000/ - as compensation to be paid to the victim in the Trial Court within 15 days. The Trial Court shall release the compensation to the victim after due notice.