MAHENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary-affidavit filed by learned counsel for the revisionist today is taken on record. Heard Sri Sanjeev Kumar Tiwari, learned counsel for the revisionist-accused and Sri Jai Krishna Upadhayay, learned AGA for the State.

(2.) Revisionist Mahendra has preferred this criminal revision against the judgment and order dated 3.3.2014 passed by Additional Sessions Judge/Special Judge (S.C. & S.T.) Meerut in Cr. Appeal No. 222 of 2013 (Mahendra v. State) under Section 326, 504 IPC, Police Station Medical, District Meerut arising out of Crl. Case No. 4216 of 2008 (State v. Mahendra) Case crime No. 331 of 2003 whereby the appeal against the judgment and order dated 22.7.2013 convicting and sentencing revisionist to the rigorous imprisonment of five years and fine of Rs. 5,000/- with default stipulation, passed by Additional Chief Judicial Magistrate, Court No. 2, Meerut was dismissed.

(3.) Prosecution case is that on 4.12.2013 at about 7:30 p.m., informant was standing outside his house. Revisionist Mahendra arrived there and started abusing and attacking the informant for not arranging employment for him. Indrajeet, his nephew intervened to rescue the informant enraging revisionist, who attacked and injured Indrajeet by a razor and thereafter fled from the spot. Indrajeet sustained serious wounds. Informant and other neighbours took Indrajeet to Medical College and admitted him there. A report was also lodged by the informant at the Police Station Medical bearing Case crime No. 331 of 2003 under Sections 326, 504 IPC. The matter was investigated and charge-sheet was filed under Sections 326, 504 IPC against the revisionist Manendra. He claimed to be tried.