GAJ RAJ SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) The appellant was convicted under section 324 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for 1, years and pay a fine of Rs. 500/ - by an Additional Sessions Judge vide his judgment passed on 5th May, 1977. By this appeal he has challenged the correctness of the said judgment. While admitting the appeal the sentence of imprisonment as well. As of find were suspended provided the appellant furnished a bond in the sum of Rs. 5,000/- with a surety of the like amount. Handa, learned counsel for the State, informs me that inspite of the order, of released on bail during the pendency of the appeal the appellant could not be so released as he was involved in some, other criminal cases in which he had not, furnished bail bonds. Therefore, he is still in custody

(2.) The minutes of proceedings show that the counsel for the appellant had got adjournment of hearing on three occasions on the ground that he was not ready. Today he is absent, with the help of Mr. Handa I have gone through the Judgment as well as the record.

(3.) The prosecution is that the appellant Gaj Raj Singh along with Madan Singh and Ashok Kumar had attempted to commit the murder of one Kishori Lal on 2nd October, 1974, in the Central Market Madangir, New Delhi. It was the appellant herein who had inflicted, seven knife injuries on Kishori Lal in furtherance of the common intention of the accused persons. Thus a challan for offences under sections 307/34 of the Indian Penal Code was filed against them.