SANJAY KUMAR @ PRADEEP KUMAR Vs. STATE OF DELHI

JUDGEMENT

(1.) FOR the offence of attempted murder, Appellant stands convicted and sentenced vide impugned judgment, which is assailed in this appeal.

(2.) THE factual aspect of this case, emerging from the record, is as follows:

(3.) OUT of the eight witnesses, who had deposed at trial, the crucial evidence is of two injured, i.e., Vijay Kumar (PW -1) and Shiv Sagar (PW -2). The medical record of this case stands proved by Dr. B.M. Nag (PW -7). SI C.M. Meena, (PW -5) and SI Deen Dayal, (PW -8) have conducted the investigation of this case. Appellant/accused in his statement under Section 313 Cr. P.C. before the trial court, denied the prosecution case and had stated that at the time of alleged incident, he was present outside the mela ground and was detained there by SI C.M. Meena as on earlier occasions, he had some quarrel with the Beat Staff of the police and so he has been falsely implicated in this case. No evidence was led by the Appellant/accused in his defence before the trial court. After the trial, Appellant/accused has been sentenced to undergo rigorous imprisonment for a period of seven years and to pay a fine of Rs. 5,000/ - for the offence punishable under Section 307 Indian Penal Code and he has been directed to undergo for rigorous imprisonment for a period of three years and to pay a fine of Rs. 2,000/ - for the offence punishable under Section 25 of Arms Act. These sentences have been ordered to run concurrently.