RAMSWAROOP @ GAJHELA Vs. STATE OF M. P.

JUDGEMENT

(1.) THIS appeal is directed against judgment dated 4.3.87 passed by Addl. Sessions Judge, Panna, whereby the appellant was convicted for having committed an offence punishable u/s 3071. P. C. and sentenced to R. I. for four years.

(2.) IT has been found by the trial Court that this appellant caused 8 injuries on the head, face, ear, eyes of his 'Bhabhi' (elder brother's wife) Smt. Ramkali on 25.9.85 at about 7.00 p. m. in the area of Jatupura near Putaketh. The injuries were found dangerous to life.

(3.) IN appeal, the appellant has challenged these findings of the trial Court. In the grounds of appeal, it was urged that witnesses are not reliable and in any case offence punishable u/s 307 IPC is not established.