LAWS(MPH)-2018-1-13

AMBARAM Vs. STATE OF MADHYA PRADESH

Decided On January 04, 2018
AMBARAM Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) The present appeal is arising out of judgment of conviction dated 24/02/1997 passed in Sessions Trial No.328/1992 by the learned First Additional Sessions Judge, Dhar by which the appellants have been convicted for offence punishable under Section 307 of the IPC and have been sentenced to undergo 7 years rigorous imprisonment with fine of Rs.50/- each and in default of payment of fine further one week imprisonment.

(2.) The facts of the case reveal that on 29/01/1992 at about 07:00 PM, Kanhaiyalal and Maniram were going from Dhar to Jaitpura and near the Deepak Hotel, Ambaram and Kishore assaulted Kanhaiyalal and Maniram with swords. The Pannalal who was present at the spot as he was sitting at the culvert, immediately rushed to the house of Kanhaiyalal and informed about the incident to one Laxman and Ram Chandra and the police later on arrived and took injured persons to the hospital.

(3.) Thereafter, a criminal case was registered against the appellants. There were four accused persons in the criminal case and the trial Court has convicted two persons, who are before this Court namely Ambaram and Kishore for offence under Section 307 of the IPC and they have been sentenced to undergo seven years RI with fine of Rs.50/- each and in default of payment of fine they have to undergo further imprisonment for a period of one week.