LAWS(MPH)-1998-11-80

MOHD. ZAHID Vs. STATE OF M.P.

Decided On November 16, 1998
Mohd. Zahid Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) APPELLANT Mohd. Zahid alias Dulha Bhai, stands convicted under section 324. IPC with sentences of RI for 2 years and fine of Rs. 500/ -, vide impugned judgment dated 2.9.1988, passed by Sessions Judge, Narsinghpur, in Sessions Trial No. 126/85.

(2.) POLICE Narsinghpur, after completing the investigation of the case, registered at Crime No. 233/84, charge -sheeted as many as three accused persons including the appellant for the commission of the offences punishable under section 307 read with section 34, IPC on the accusation of their having attempted at the life of complainant Madan on 18.6.1984. On medical examination injured Madan was found to have sustained two incised wounds and one abrasion, as detailed in his injury report (Ex. P -2). The accused persons abjured their guilt and pleaded false implication. At the trial, prosecution examined as many as 10 prosecution witnesses, whereas the accused persons did not examine any witness in their defence.

(3.) SHRI Ahadulla Usmani, the learned counsel for the appellant, did not challenge the appellant's conviction under section 324, IPC and confined his submissions on the question of sentence alone.