MOHAMMAD IBRAHIM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) P.W. 2 is the person on whose complaint the case was registered as Crime No. 62/88, and after examining witnesses, charge-sheet under S. 307, I.P.C., was filed. After committal, the following charge was framed :

(2.) Sri Padmanabha Reddy, learned Counsel for the appellant submits that a counter case has been filed, and that the prosecution has not come out with true and genuine evidence. In support of his submission, he relied upon the evidence of P.W. 7 who stated that he registered the case on the basis of the complaint given by the accused to the effect that he sustained injuries, and registered the same as Crime No. 63/88 under Section 324, I.P.C., and that the case is pending before the Second Metropolitan Magistrate, Hyderabad. It is true that in a case where the accused also received injuries, it is the duty of the prosecution to explain those injuries. Non-explanation of such injuries indicates that the prosecution has not come out with true version as to the nature of offence.

(3.) In this case, P.W. 2 is the person who received injuries and made the complaint. Immediately thereafter, A-1, who also received injuries in the transaction, went to the police and lodged a complaint which attracted the provisions of Section 324, I.P.C. According to the prosecution, even in the counter complaint, only P.W. 1 is shown as the accused. If P.W. 1 caused the injuries to the accused definitely it would outweigh the prosecution evidence. P.W. 2 clearly stated that, after the quarrel between P.W. 3 and the accused was over, the accused abused him (P.W. 2) involving his mother. On that, P.W. 2 got wild and caught hold of collar of the accused. The accused also caught hold of collar of P.W. 2. In the process, the accused stabbed P.W. 2. Assuming that this version is accepted that the accused was armed with a knife and when P.W. 2's mother was involved by way of provocation, it is but natural to catch hold of collar to prevent him from further doing so. Thus, the evidence of P.W. 2 proves that the accused is the person who caused the injuries to P.W. 2. Though injuries, were found on the person of accused, but, even according to the accused, the same were caused by P.W. 1, and a separate case is registered in that behalf. The same is not fatal to the present case. In fact, that case ought to have been tried along with the present case. No steps were taken by the accused to do so. One of the direct witnesses in this case is the person responsible for causing injuries to the accused. In the circumstances, believing the evidence of P.Ws. 1 and 2, I find that no case has been made out calling for interference by this Court with the order of the lower Court. The appeal is accordingly dismissed Appeal dismissed.