LAWS(MPH)-2023-4-140

KAMAL Vs. JAGDISH

Decided On April 03, 2023
KAMAL Appellant
V/S
JAGDISH Respondents

JUDGEMENT

(1.) The present appeal is filed under Sec. 374 of Cr.P.C. against the order of conviction and sentence dtd. 30/4/2022 passed by Additional Sessions Judge, Alot, Dist. Ratlam whereby the appellants have been convicted and sentenced as under:- <FRM>JUDGEMENT_140_LAWS(MPH)4_2023_1.html</FRM>

(2.) As per prosecution case, appellant Kamal caused injury to Vikram on forearm of hand. This fact is proved by the testimony of Dr. Fulmbrikar (PW-7) and his report Ex.P/13. The injury has been found to be grievous in nature. So far the appellant No. 2 is concerned, he has found to cause injury to one Ramsingh.

(3.) It is alleged that the appellant No. 2 has caused injury on Ramlal which resulted into suppression of his left hand. The accused persons and the complainants are members of the same family. During trial, an application for compounding was filed by the legal heirs of Ramsingh and complainant Vikram, however, the offence being non-compoundable, the application was not accepted.