STATE OF U P Vs. RAMESH AND ORS

JUDGEMENT

(1.) We have heard learned Counsel for State and perused the trial court's judgment.

(2.) This Criminal Misc. Case for leave to appeal has been filed against a judgment dated 14-07-2009 passed by learned Additional Sessions Judge/FTC-1, Faizabad, in Sessions Trial Nos. 233 of 2007 in a case registered under Sections 147, 148, 307/149, 323/149 and 324/149 I.P.C. wherein learned Trial Judge has recorded conviction only under Sections 147, 323/149 and 148 and has recorded acquittal in respect of charges under Sections 324/149 and 307/149 I.P.C.

(3.) Learned Counsel for State has drawn our attention to the medical report as referred to in page Nos. 2 and 3 of the judgment. Though, there are eight injuries but all are lacerated wounds and, moreover, there is no medical opinion as to the nature of injuries. Besides, there is nothing on record to show that the injured had remained under prolonged medical treatment. The weapons used were country-made pistol, lathi and knife but since all the injuries are lacerated wounds, perhaps that were caused only with blunt weapon. That apart, there was some enmity between the parties as held by the trial court.