IMRAN Vs. STATE OF U.P.

JUDGEMENT

(1.) THIS appeal is preferred against the judgment and order of conviction dated 4.2.1999, passed by Additional Sessions Judge (E.C. Act), Dehradun in Sessions Trial No. 294/1995, State v. Imran. Accused appellant Imran was tried for the offence of Section 308 IPC pertaining to PS Vikas Nagar, District Dehradun, but after conclusion of trial, instead of Section 308 IPC, accused was convicted for the offence of Section 325 IPC and sentenced to undergo rigorous imprisonment for a period of three years and a fine of rupees one thousand. In default of payment of fine, he was further directed to undergo two months' simple imprisonment. Facts, in brief, are that the accused and the complainant are next -door neighbours. Their respective houses are separated just by a 4 feet high wall. It has been averred in the FIR Ex. A -1 that on 30.5.1995, Smt. Bala Devi, mother of informant Rakesh Kumar, was washing clothes in the backyard of her house. The accused appellant Imran was lecherously staring at his mother. He also threw a bone covered by flesh in his house. Consequently, altercations began between the informant Rakesh Kumar and his mother on the one hand and the accused Imran on the other. On the intervention of the neighbours, namely, Gurbachan Singh, owner of Sardar Hotel Khalsa Dhaba, and Bhagat Singh, the dispute, arisen out on account of throwing of the bone, could be amicably settled between the parties. Earlier too, Imran had thrown bones on many occasions in the house of the informant. It was further averred that the accused Imran also threatened Shivcharan (father of informant) that he would teach him a lesson by the evening of that day itself and also held out a threat to kill him.

(2.) IT was also alleged that on the date of incident i.e. on 30.5.1995 at 10 pm, when Rakesh along with his father Shivcharan were going somewhere in connection with their business, Imran, armed with a "danda" (baton), came in their way and began to assault Shivcharan with intention to kill him. As a result of the assault by Imran, the right leg of Shivcharan got fractured and he suffered injuries on many parts of his body. Blood started oozing out from the injuries. Consequently, his father became unconscious at the spot. Many persons came at the spot. So, Imran escaped from the scene of crime. Mr. Rakesh immediately rushed to the nearby police outpost at Dakpathar and lodged the report. The chick report is Ex. A -3.

(3.) X -ray was done by PW5 Dr. B.C. Ramola, Radiologist and he has also proved his x -ray report Ex. A -6, wherein fracture in tibia fibula bone was reported. Injured remained hospitalised for quite sometime.