DEEPAK KUMAR LODHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal has been filed by present appellant being aggrieved by the judgment dtd. 26/10/2023 passed by the Sessions Judge, District Jabalpur (M.P.), in ST No.629/2019 whereby appellant has been convicted for the offence under Sec. 307 of IPC and sentenced to undergo seven years R.I. with fine of Rs.50,000.00 with default stipulations.

(2.) As per prosecution story, on 16/2/2019 at night about 12.30 P.M. complainant Dinesh Lodhi was standing near his house with his cousing brother Abhishek Lodhi. At that time his uncle Deepak Lodhi came and told Abhishek Lodhi that why don't you play his DJ. Then complainant told to Deepak that it is his choice to place DJ of whoever he wants. On this, accused Deepak Lodhi abused. When complainant Dinesh forbade the accused to abuse him, thereupon accused Deepak with an intention to kill complainant, stabbed him twice by means of knife on his left side of abdomen and on right waist, owing to which blood oozed out. Injured was taken to hospital. FIR was lodged. After investigation, charge sheet was filed under Ss. 294 and 307 of IPC.

(3.) Appellant abjured his guilt and claimed to be tried. After recording the statements of prosecution witnesses and appreciating the evidence led by the parties, learned Trial Court found the appellant guilty for commission of offence punishable under Ss. 307of IPC and sentenced him as mentioned preceding paragraph No.1. Being aggrieved with the impugned judgment, the appellant has preferred this criminal appeal before this Court.