STATE OF MADHYA PRADESH Vs. RAJU @ BHAGWANDAS

JUDGEMENT

(1.) This appeal has been preferred by the State challenging the judgment dated 3.8.1995, passed by 4 th Additional Sessions Judge, Bhopal in S.T. No.279/1992, whereby the respondent has been acquitted from the charges under Sections 307, 324 and 450 of the IPC.

(2.) Brief facts of the case are that, on 30.4.1992 at about 7:20 p.m. at Sector-A Govindpura, Bhopal, the respondent quarreled with the complainant Sampat Bai and inflicted blows on her by knife. At the same time, some of the eye-witnesses were also injured. On the report of complainant Sampat Bai, FIR has been registered by Police Inspector B.S. Sengar (PW-12) at the hospital. After investigation, charge sheet has been filed before the concerned Court for offence punishable under Section 307 of the IPC against the respondent.

(3.) Learned trial Court framed charges under Sections 307, 324 and 450 of the IPC against the respondent. He abjured guilt and pleaded that he has been falsely implicated by the complainant party due to enmity.