ROHIT GOUR Vs. STATE OF M.P.

JUDGEMENT

(1.) With the consent of both learned counsel for the parties, heard finally at motion stage.

(2.) Appellant has preferred this criminal appeal under Sec. 415(2) of BNSS, challenging the judgment dtd. 25/1/2025 passed by learned 2nd Additional Sessions, Judge Begumganj, District-Raisen in ST. No.98 of 2022, whereby appellant has been convicted under Sec. 307 of the IPC and sentenced to undergo R.I. for ten years and with fine of Rs.2,000.00, with default stipulation.

(3.) Briefly prosecution story is that on 9/3/2022, at about 7:30 p.m. in the evening, in village Khumari, in front of the gate of complainant, appellant assaulted Hiralal with axe and thereby caused injury on the right side of the chest.