KAMAL Vs. STAE OF M P

JUDGEMENT

(1.) The case is listed for final hearing at motion stage therefore, final arguments are heard.

(2.) It is the case of the prosecution that on 23.2.2014, Inspector D.S.Baghel of Police Station, Juni, Indore received an information from Gujar Hospital, Indore that an injured person is admitted in the hospital, who has sustained gun shot injury. Inspector D.S. Baghel reached the hospital, recorded Dehati Nalshi on the instigation of injured Jagdish, who revealed that one with intent to kill him, Narendra Verma has fired gun shot, which hit on his thigh. On the basis of Dehati Nalshi, Crime No.96/2014 was registered at police Station. The police investigated the case. Narendra Verma was taken into custody. On inquiry, he revealed that Kamal had provided him the pistol used in the fire on the complainant. The police arrested the appellant Kamal and recovered pistol and live cartridge from his possession and sent them to know as to whether any shot was fired by the same recently. After completing other usual investigations and seeking permission from the District Magistrate, the police filed charge sheet against both the accused under Section 307, 307/34 and 25(1B) (a) and 27 of the Arms Act,1959.

(3.) Accused persons abjured the guilt.