ANIL KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) MUKTESHWAR Prasad, J. Accused Anil Kumar, son of Tara Chand, has come up in appeal against the judgment and order-dated 31-1-1981 passed by the then Additional Sessions Judge, Meerut in ST No. 248 of 1980 whereby he convicted the appellant under Section 394 read with Section 397 I. P. C. and sentenced him to suffer rigorous imprisonment for a period of seven years.

(2.) IN nut shell, the fact of the prosecution case leading to the prosecution of the appellant were as under:

(3.) THE injured was sent to P. L. Sharma Hospital, Meerut where he was examined at 10. 45 p. m. on the same night by P. W. 1 Dr. A. S. Rana. Dr. Rana found the following injuries on the person of Babu Ram: (1) Incised wound 2 cm x 0. 2 cm x bone deep on the middle of nose bridge in middle part. Transversely placed. (2) Incised wound 2 cm x 0. 2 cm x skin deep on the right side face 2 cm below right lower eye lid. (3) Abrasion 1 cm x 0. 5 cm on the back of right elbow, middle part. (4) Abrasion 3 cm x 0. 2 cm on the front of right leg lower part.