SANJU @ SANJEEV SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeal under Section 374 (2) of the Code of Criminal Procedure has been preferred by the appellant being aggrieved of the judgment dated 7/2/2018 passed by the First Additional Sessions Judge, Sidhi in ST No.291/2013, whereby the present appellant has been convicted and sentenced as under:

(2.) In brief the facts of the case are that on 28.10.2013 an FIR (Ex.P-1) was lodged by complainant Rahul Sen against the present appellant under Sections 341, 294, 323, 327, 326, 329, 324, 307 and 506-B of IPC on the allegations that at around 6:15 in the evening when complainant Rahul Sen was sitting at Tea-shop of Badku, at that time the present appellant assaulted the complainant to exhort Rs.1,000/- from him and also caused injuries with a knife on his face and right leg. After investigation, a charge sheet was filed and the learned Judge of the trial Court after recording the evidence has convicted the appellant as aforesaid.

(3.) Learned counsel for the appellant has submitted that the appellant has been falsely implicated on account of previous enmity. He has further submitted that there was no recovery of knife from the present appellant, which also suggests that he was not involved in the case.