DAULATRAM Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard through video conferencing.

(2.) This criminal appeal assails the judgment dated 13.12.2019 passed in S.T.No.330/2012 by Third Additional Sessions Judge Chanchoda District Guna whereby the appellant No.2-Chandra Prakash @ Chandu has been convicted as under:

(3.) Appellant No.2-Chandra Prakash @ Chandu is convicted for the offence of attempt to murder and sentenced to life. The allegation found to be proved against appellant No.2 is that on a petty issue of cutting of a branch of a tree standing on the ground which was claimed by the rival parties to be their, arguments and altercation took place and in the heat of the moment appellant No.1 (father of appellant No.2) gave an axe blow on the head of injured while the appellant No.2 caused minor injury on the waist of the injured. The injury giving rise to the offence u/S. 307 IPC is attributed to appellant No.1 and the present appellant No.2. The appellant has suffered more than six months of incarceration.