SANAT KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) APPELLANT has preferred this appeal challenging his conviction and order of sentence passed by Second Additional sessions Judge, Sidhi in S. T. No. 157/99, decided on 22. 09. 2000.

(2.) APPELLANT has been convicted under Section 326 of ipc and sentenced to rigorous imprisonment for one year with fine of Rs. 1,000/-, in default further rigorous imprisonment for one month, by the impugned judgment.

(3.) ACCORDING to prosecution, on 07. 09. 99 at about 7:00 A. M. , when victim Lalji Tiwari was grazing his cattle on the govt. land on the hillock of village Baldeh, appellant objected to it, which led to an altercation between Lalji Tiwari and the appellant. Appellant Sanat Kumar then gave an axe blow aiming at the neck of the complainant, which landed on his left leg cutting his tibia and fibula bones and the blood vessels. Injured Lalji Tiwari was rushed to nearby Govt. Hospital semariya, from where he was referred to District Hospital Sidhi and thereafter to Shanti Nursing Home, Rewa. As a result of severe injury, his left leg was amputated.