PUNJABHAI KARABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal is preferred by the appellant against the judgment and order of conviction and sentence passed by the learned Addl. Sessions Judge, Porbandar in Sessions Case No. 19/1999 for the offence punishable under sec. 302, 324 and 504 of IPC.

(2.) THE present appellant ori. Accused in Sessions Case No. 19/1999 was charged and tried by the learned Addl. Sessions Judge, Jamnagar for the offence punishable under sec. 302, 324 and 504 of Indian Penal Code ( for short IPC".)

(3.) THE facts of the prosecution case is that the complainant Nathiben Karabhai, on the day of incident, at about 12.30 noon heard abuses from the house of Mana Rama and there were shouts "save save". She immediately went there and saw that there was knife in the hands of Punja Kara, father -in -law of Manabhai's daughter. He was telling that "why have you brought my son's daughter Rekha to your place " He gave a knife blow on the chest of Mana Rama and no sooner he tried to give another blow than Nathiben caught hold of him, so there was knife injuries on two fingers after Nathiben's left hand thumb and the first finger after her right hand thumb. Thereafter, Kana Mana son of Mana Rama came with Jivtiben and her sister Meenaben. At that time, Punja Kara ran away by leaving his cap and people had gathered there from surroundings. Mana Rama had falled down and was moaning.