(1.) The present criminal appeal has been filed against the judgment and order dated 28.07.2000 passed 4th Additional Sessions Judge, Unnao, in Sessions Trial No.151 of 1993, whereby and whereunder the appellant/accused was found guilty under Sections 307 I.P.C. and sentenced to undergo rigorous imprisonment for a period of seven years, under Section 307 I.P.C.
(2.) The brief facts giving rise to the present criminal appeal are that on 19.11.1992 the complainant was coming back from attending his case with cycle in village Mannya towards the house of Lalan Singh when he reached near Pulliya, accused/appellant Nanchau Singh came there and threatened him that he was arrested on the indication of the accused, he fired on him, causing injury on the back side. The matter was reported to the Police Station where it was registered and investigated. After investigation a chargesheet was submitted for which the learned court below took cognizance and charges were framed against the appellant. The appellant pleaded not guilty and claimed for trial.
(3.) In order to prove the prosecution case, PW-1 Larkaunu Singh, PW- 2 Constable Shiv Kumar Vikram, PW-3 Dr. Rajeev Khair, and PW- S.I. Ved Prakesh Chaturdevi, were examined.
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