GANJAN Vs. STATE OF M P

JUDGEMENT

(1.) APPELLANTS Ganjan and Lachhi stand convicted under Sections 307 and 307 read with 34, IPC respectively with sentences of rigorous imprisonment for 10 years and fine of Rs. 2,000/-each, vide impugned judgment dated 2-12-89 passed by IIIrd Additional Sessions Judge, Chhindwara in Sessions Trial No. 142/88.

(2.) THE appellant's have been found guilty of making an attempt at the life of injured Laxman by causing injuries on him by means of lathi and axe, in the night of 29-3-88.

(3.) APPELLANTS' conviction is founded on the evidence of injured complainant P. W. 2 Laxman, his wife P. W. 1 Angana Bai which was found corroborated by the medical evidence of P. W. 11 Dr. R. S. Shrivastava and P. W. 12 Dr. P. K. Shrivastava.