(1.) The present criminal appeal has been filed against the judgment and order dated 06.10.1998 passed by 4th Additional Sessions Judge, Faizabad, in Sessions Trial No.261 of 1992, whereby and whereunder the appellant/accused was found guilty under Sections 323 I.P.C. and sentenced to undergo rigorous imprisonment for a period of six month.
(2.) The brief facts giving rise to the present criminal appeal is that on 15.09.1990 at about 8 A.M. the accused/appellant reached at the house of complainant Ram Pyare and after threating, he had caused injuries. The matter was reported to the police station and the First Information Report was lodged and after investigation, a chargesheet was submitted against the appellant. Charges were levelled against the appellant for which he pleaded not guilty and claimed for trial.
(3.) In order to prove the prosecution case, PW-1 Dr. R.P. Pandey, PW-2 Ram Pyare, PW-3 Smt. Keshri, PW-4 Sunder, PW-5 Sattan, PW-6 Constable Mainudeen and PW-7 Rakesh Pratap (SI) were examined.
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