(1.) The present criminal appeal has been filed against the judgment and order dated 25.11.2000 passed by learned VIth Additional Session Judge, Hardoi in Sessions Trial No. 511 of 1994 arising out of case crime No. 103 of 1997 under sections 307, 506 IPC, P.S. Sandila, District Hardoi whereby and whereunder the accused/appellant was found guilty under Section 307 I.P.C. and was sentenced to undergo imprisonment for a period of three years.
(2.) In brief the prosecution case is that on 29.5.1994 at about 10.00 A.M. the accused appellant Dhantoo came in the mango orchard and on certain altercation on the fact of taking cycle, he caused injuries by means of knife for which the complainant lodged first information report under sections 324, 504, 506 IPC which was later on converted under sections 307 & 506 IPC. After taking cognizance of the offence, the accused appellant was summoned before the court for trial and charges were levelled against him for which he pleaded not guilty and claimed for trial.
(3.) In order to prove the prosecution case, PW-1 Shiv Ram, PW-2 S.I. Tirath Raj Singh and PW-3 Rajendra Prasad Shukla were examined.
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