RAJESH Vs. STATE OF M P

JUDGEMENT

(1.) THE appellant, Rajesh alias Raju, the sole accused person in the present case, has been convicted under section 307 of the Indian Penal code and sentenced to undergo four years rigorous imprisonment by the impugned judgment dated 2.8.1991 passed in Sessions Trial No. 83/1990 by the Sessions Judge, Chhindwara. He has been found guilty for attempting to commit the murder of one Ramkishan on 22.9.1989 at about 9:00 p.m.

(2.) BRIEFLY stated the facts giving rise to this appeal are as under : -

(3.) THUS , the only question which falls for consideration is as to what offence has been committed by the appellant and what sentence has to be awarded to him to meet the ends of justice.