POORAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) By way of the instant appeal, challenge has been made to the validity and sustainability of the judgment and order of conviction dated 22. 07. 1986 passed by the Sessions Judge, Rampur, in Session Trial No. 70 of 1986 State Vs. Poshaki Singh and others, arising out of Case Crime No. 214 of 1985 under Section 324 IPC, Police Station- Shahzadnagar, District- Rampur, whereby appellant has been sentenced to two years rigorous imprisonment under Section 324 IPC.

(2.) Heard Sri Abhinav Prasad, learned counsel for the appellant, learned AGA for the State and perused the record.

(3.) Since the order of conviction passed by the learned trial Judge has not been assailed and has been admitted to the appellant, therefore, it would not be in the fitness of things that a detailed narration of the incident is sketched as that would serve no worthy purpose. Though the entire facts and circumstances of the case have been taken into consideration and described in the impugned judgment but for the proper understanding of the case, it would be feasible in the interest of justice that a mention of the relevant facts is made.