MOOLCHANDRA AND OTHERS Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been filed by the appellants aggrieved by the judgment passed by the learned Additional Sessions Judge, Sonkach, Dewas in S.T.No.55/1996 whereby all the appellants were convicted for an offence under Sections 307/34, 324/34 of IPC with respect to an incident which occurred on 30.12.1995 in village Fawda, wherein appellants allegedly used sword and other weapons for causing injury to the complainants. The details of the prosecution case have been noticed by the trial Judge in the impugned judgment which reads as under:-

(2.) After recording the evidence of Dr. Praveen Mishra, who was also examined to prove the MLC of the complainant and as per his report, he noticed the following injuries on the person of the Mangilal and Mohan respectively vide Ex.P-14 and Ex.P-15. The injuries are reproduced hereunder:-

(3.) In the light of the evidence of the witnesses and the report of the doctor, appellants were convicted for offence under Section 307/34 of IPC and sentenced to undergo R.I. for 7 years each, besides payment of Rs.250/- each as fine. For offence under Section 324/34 of IPC, they were sentenced to undergo R.I. for one year. In default of payment of fine to further undergo six months simple imprisonment.