REGENT COMPUTRONICS PVT. LTD.

Hari Bansh Tiwari Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

APPABHAI V. STATE OF GUJARAT [REFERRED TO]
SHIVALINGAPPA KALLAYANAPPA V. STATE OF KARNATAKA [REFERRED TO]
PULICHERLA NAGARAJU @ NAGARAJA REDDY V. STATE OF A.P. [REFERRED TO]
UGAR AHIR VS. STATE OF BIHAR [REFERRED TO]
RAMLAGAN SINGH VS. STATE OF BIHAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. PARAS NATH SINGH [REFERRED TO]
MALKHAN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
MACHHI SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF UTTAR PRADESH VS. M K ANTHONY [REFERRED TO]
APPABHAI VS. STATE OF GUJARAT [REFERRED TO]
BONKYA ALIAS BHARAT SHIVAJI MANE OTHERS VS. STATE OF MAHARASHTRA [REFERRED TO]
BHAG SINGH GURMUKH SINGH VS. STATE OF PUNJAB [REFERRED TO]
JASWANT SINGH VS. STATE OF HARYANA [REFERRED TO]
SANDEEP VS. STATE OF HARYANA [REFERRED TO]
KRISHNA MOCHI VS. STATE OF BIHAR [REFERRED TO]
HARIJANA THIRUPALA VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH HYDERABAD [REFERRED TO]
MOHAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. KISHAN CHAND [REFERRED TO]
ASHOK KUMAR CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
DINESH KUMAR VS. STATE OF RAJASTHAN [REFERRED TO]
AKHTAR VS. STATE OF UTTARANCHAL [REFERRED TO]
ANNA REDDY SAMBASIVA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
JARNAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]
VISHNU VS. STATE OF RAJASTHAN [REFERRED TO]
BALRAJE ALIAS TRIMBAK VS. STATE OF MAHARASHTRA [REFERRED TO]
ABDUL SAYEED VS. STATE OF MADHYA PRADESH [REFERRED TO]
BHAJAN SINGH ALIAS HARBHAJAN SINGH VS. STATE OF HARYANA [REFERRED TO]
MANO DUTT VS. STATE OF U P [REFERRED TO]
GAJOO VS. STATE OF UTTARAKHAND [REFERRED TO]
PUDHU RAJA VS. STATE, REP. BY INSPECTOR OF POLICE [REFERRED TO]
KRISHAN VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) The present criminal appeal has been filed against the judgment and order dated 15.12.1997 passed by Sessions Judge, Pratapgarh, in Sessions Trial No.305 of 1991, whereby and whereunder the appellant/accused Hari Bansh Tiwari was found guilty under Section 307 I.P.C. and sentenced to undergo rigorous imprisonment for a period of three years, under Section 307 I.P.C. and fine of Rs.1000/-. In case of default of payment of fine he has to further undergo rigorous imprisonment for a period of three months.

(2.) The brief facts giving rise to the present criminal appeal are that the village of the complainant Suresh Narain was being electrified under the scheme of the U.P. Government. The electric poles were being brought in a Tractor-trolley on 26.01.1989. When the tractor-trolley reached in front of the grove of Sharda Prasad situated in village Ram Nagar Bhojpur, near the village of accused persons, they opposed it and forced the tractor-trolley to go in their village but the complainant objected that his village would be electrified first. On this certain exchange of words took place and accused/appellant started to beat and caused injuries to the injured by Farsha. 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 Suresh Narain Tiwari, PW- 2 Bharat Pasi, PW-3 Rudra Narain Singh I.O. PW-4 Dr. P.K. Srivastava, PW-5 Dr. Suneel Kumar Trivedi and PW-6 Gulab Chandra were examined.

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HARI BANSH TIWARI Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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