LIYAQUAT Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the appellant and learned AGA for the State.

(2.) THE appellant Liyaquat has challenged his conviction in S.T. No.298 of 1980 for offence under Section 307 I.P.C. for which he was sentenced to undergo rigorous imprisonment for five years.

(3.) THE prosecution version as it has been broughtforth in the first Information Report lodged by Smt.Nafisa is that on 19.3.1980 at about 9.15 in the morning she alongwith her mother Asgari and her husband Chaman were going to the market, that in front of the house of Chetan, the appellant Liyaquat and his brother Kasim intercepted Chaman and demanded back his money whereupon Chaman insisted for accounting first. Smt.Asgari intervened that on the exhortation by Kasim, the appellant inflicted the knife over the abdomen of Smt.Asgari. While Chaman came to rescue, that he was also assaulted. Smt.Asgari was taken to the hospital and thereafter report was lodged which is Exhibit Ka -1.