(1.) HEARD learned counsel for the revisionist and learned A.G.A.
(2.) THIS revision has been preferred against the judgment and order dated 26.03.1990 passed by VIIth Additional Sessions Judge, Allahabad in Criminal Appeal No. 39 of 1989 modifying the judgment and order dated 12.05.1989 passed by Additional Chief Judicial Magistrate, Allahabad in criminal case no. 8713 of 1988 convicting and sentencing the revisionist under Section 324 I.P.C. to undergo one year's R.I.
(3.) BRIEF facts are that on 09.07.1984 at about 09:00 A.M. in village Kazipur, P.S. Sarai Inayat, district Allahabad, Amarjeet was working in the filed of Ram Harakh. Accused Pyare Lal reached there with his cattle and passed through the field of Ram Harakh, in which Kondha crop was sown. Ram Harak objected to it. At this Pyare Lal was annoyed and fired with a country made pistol towards Ram Harakh, which hit labourer Amarjeet and he was injured. The first information report of the occurrence was lodged and the case was registered against the accused Pyare Lal. The matter was investigated and the I.O. submitted charge sheet.