(1.) THIS appeal is directed against the judgement and order dated 25.6.1992 rendered by the learned Additional Sessions Judge, Bharuch in Sessions Case No.197/1991.
(2.) THE appellants were the original accused charged with offences punishable under Sections 323 and 307 of the Indian Penal Code. He was however, not convicted under Section 307 of the Indian Penal Code but the learned trial Judge found that he had committee offence punishable under Section 326 of the Indian Penal Code. He was directed to undergo rigorous imprisonment for one year and pay fine of Rs. 250/ -.
(3.) AS per the prosecution case, the appellant and Kamleshbhai -PW7(exh.25) were known to each other. Due to some verbal altercation about throwing of stones suspected by the appellant to have been done by the injured witness, the appellant gave one Dhariya blow to Kamleshbhai on his head and caused grievous injury.