NARENDRA SINGH Vs. STATE OF MP

JUDGEMENT

(1.) FEELING aggrieved by the judgment and order of conviction dtd. 20,2.97, passed in ST No. 137/93, by Ilnd Addl. Judge to Distt. Judge, Shivpuri, thereby convicting appellants under section 307/149, 324/149 and 148 of Indian Penal Code and sentenced to undergo Six months' RI with fine of Rs. 3000/ each in default thereof One year RI, One year's RI with fine of Rs. 500/ in default thereof Six months' RI, and one year's RI each respectively, the appellants have come up in appeal seeking redress praying for setting aside the judgment of conviction passed against them.

(2.) THE facts in brief shorn of details and necessary for the disposal of this appeal lie in a narrow compass. On 26.10.92, when complainant Amritlal was playing chess and his brothers Ramratan, Ramcharan and Bhagwati were also sitting besides him, the accused persons came there armed with sword, Gandasaw and lathi and assaulted Amritlal and his brother Ramratan, Babulal and Bhagwati.

(3.) IN medical examination of Amritlal, he received two incised wounds on right and left parietal region of scalp and four other incised wounds on left arm and right leg. In X Ray examination, fracture of humorus and tibia bones were detected. Ramratan received six incised wounds on left thumb, left index finger, right and left phalanxial region and two abrasions on volar and left thigh, while Babulal sustained only one abrasion below left lateral malleolus. Bhagwati has also sustained only one abrasion on inter phalanxial area of left bigtoe.