STATE OF M.P. Vs. RAJESH

JUDGEMENT

(1.) APPEAL is directed against the judgment and order dated 19.5.92 of the 1st Addl. Sessions Judge, Shajapur passed in S.T. No. 178/91 whereby accused -respondents have been acquitted of offence punishable u/s 307/34 and 324/34 of IPC for having committed attempt to murder of Jagdish and for having caused simple injuries by dangerous weapon to Babulal in pursuance of common intention of their all, on 23.4.91 at 9 PM in village Jhonkar.

(2.) THE prosecution story in brief is that accused Rajesh and Ajay kumar both are sons of accused -respondent Shivnarain. D.W. 2 Urmiladevi is the wife of Shivnarain.

(3.) DR . S.K. Soni (P.W. 11) examined Jagdish on 23.4.91 at about 9.45 PM and found following injuries: