MANOJ KUMAR Vs. STATE

JUDGEMENT

(1.) Appellants who are brothers were named as offenders by the injured/complainant in FIR No.578/2000 under Section 307/34 IPC P.S. Uttam Nagar. They were tried by the Additional Sessions Judge in Sessions Case No.66/01. Vide judgment dated 5.8.2002, they were convicted of the offence charged of. Vide order dated 8.8.2002, sentence imposed was 7 years RI with fine of Rs.5,000/- each, in default SI for 3 months.

(2.) Injured Prashant had made the following statement pursuant whereto, FIR was registered :

(3.) The complainant Prashant was admitted at Deen Dayal Upadhyay Hospital at 10.40 PM on the date of occurrence i.e. 29.6.2000. MLC recorded following injuries on his person :- (i) Punctured wound on the right side of epigahtrium. (ii) Multiple incised wound-linear-over left side chest and and skin deep over infra-clavicular area No.3. (iii) Multiple incised wound-linear-over right infra- clavicular area - skin deep. (iv) Abrasion-linear over left right elbow.