RAMCHANDRA SHANKAR YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned advocate Mr. Choudhary, appearing for the appellant/accused and, learned APP Ms. Gadhvi, appearing for the State.

(2.) THE accused was convicted by the trial Court under Section 307 of the Indian Penal Code and sentenced to suffer imprisonment for life. Hence this appeal.

(3.) TWO submissions were made by the learned advocate for the accused. Firstly, the accused was grazing the cattle of the complainant. He was paid Rs. 1100/- per month as salary. But the complainant did not pay him salary for four months nor permitted him to go for attending the marriage of his sister. This was the reason for the assault by the accused upon the complainant with the help of scythe. Two doctors were examined by the prosecution, but none of them had opined that any of the injuries sufferred by the complainant was likely to result in death or was likely to cause death in ordinary course of nature. Those injuries are as under :-