AMOLIN BAI Vs. STATE OF M.P.

JUDGEMENT

(1.) THE appellants have been convicted under sections 148 and 307/149 IPC and sentenced to rigorous imprisonment for one year and five years respectively. They have also been sentenced to pay a fine of Rs. 250/ - each for the first offence and Rs. 1,000/ - each for the second offence.

(2.) IT is no longer in dispute that on 11.5.1992 at about 7.00 p.m. an incident did take place in village Darri in which Mahendra Kumar Tiwari (PW -2) sustained injuries. He lodged the report on the same day at 10.10 p.m. at the police station which is at a distance of eight kilometres from the place of occurrence.

(3.) DR . J. Singh (PW 8) has deposed that on 11.5.1992 at 10.30 p.m. he had examined Mahendra Kumar Tiwari (PW 1) and found nine injuries on his body as per his report (Ex.P/6). Out of these injuries, two have been described as incised wounds and one as lacerated wound. The first incised wound was over middle of the forehead 10 cm x0.7 cm x 0.7 cm. The blood was coming out from this injury. The second incised wound was on the left side of the neck. It was 3 cm x 0.3 cm x 0.3 cm. The lacerated wound was on the left side of the head. Its size was 11 cm x 1.4 cm x 1.2 cm. According to the opinion of the doctor the injuries on the head were of grievous nature.