DINESH Vs. STATE

JUDGEMENT

(1.) LEARNED counsel for the parties state that the appeal itself may be heard today because the issue centres around the testimony of PW -7.

(2.) WE dispose of the bail application as not pressed. CRL.A. 1425/2012 1. Heard learned counsel for the parties. 2. We speak through the percipient eyes of Raj Kumar PW -7. He has deposed as under:

(3.) A perusal of the testimony of Raj Kumar would reveal that the appellant came to his shop to make a sofa. Appellant used to occasionally come to the shop of Raj Kumar to work. The appellant did not come armed with any weapon of offence. Some altercation took place between the appellant and Dinesh. The verbal altercation resulted in the two being physical with each other. They grappled. Appellant picked up a handy weapon, being a scissor lying nearby and inflicted stab blow on the chest of Sanjay. Sanjay died due to resultant injury.