SADEK SK Vs. STATE

JUDGEMENT

(1.) THIS revisional application is directed against an appellate order passed by the learned Additional Sessions Judge. Murshidabad in Criminal Appeal No. 29 of 1981 confirming the order of conviction and sentence dated 5 -5 -1981 passed in Sessions Trial No. 2 of Feb. 1981 under Section 307/34 .I. P. C.

(2.) FOUR persons including the present petitioners stood trial on a charge under Section 307/34, I. P. C. The petitioners were convicted while the other two were found not guilty of the charge. The prosecution case in brief was as follows: On 11 -11 -1979 at about 3 -00 P - m. Dobiruddin Mondal along with his sons Nasiruddin and Amiruddin were coming towards their house with a cart load of jute sticks from the canal side. When they reached near the house of P. W. Anisur Rahaman the petitioners along with two others intercepted and petitioner No. 1 Sadeque challenged Amiruddin why he had abused petitioner No. 2. Amiruddin denied the charge and thereafter Amiruddin and Dobiruddin were assaulted with lathi and gnaras as a result whereof they sustained bleeding injuries on the head and shoulder. Nasiruddin who was with the party of Dobiruddin went to the police station and lodged a complaint. Dobiruddin and Amiruddin were taken to the Primary Health Centre where they were confined in hospital for 20 days. Police after completion of investigation submitted charge -sheet against the two petitioners and the two others who have since been acquitted.

(3.) AT the trial before the learned Assistant Sessions Judge ll witnesses were examined on behalf of the prosecution. Of them P. Ws. 1. 2. 3 and 5 are eye witnesses. P. Ws. 1 and 2 Dobiruddin and Amiruddin are the victims of assault. P. W. 3 Nasiruddin is the informant, P. W. 5 Anisur Rahaman is the person in front of whose house the occurrence took place. The other important witness was the Doctor of the Health Centre who examined the victims at Sagarpara Subsidiary Health Centre. He found one incised wound 6' x 4' x l' over the upper surface of the left shoulderioint. one vertically incised wound 6' x 4' x 21/2' obliquely bone deep over the right side of the head on the person of Dobiruddin. The following injuries were found on the person of Amiruddin : - (1) One incised wound 4' x l' x 1 1/2' over the middle of the spinal column exposing the bone; (21 one incised wound l 1/2' x l/3' x bone deep over the left scapular region; (3) one incised looking wound 21/2' x 1/6' x 1/4' over the occipital region of the head; (4) two lacerated wounds - one over the right little finger and another over the left little finger. In the opinion of the Doctor the incised wounds could be caused by a gnaras and nature of the injuries was grievous. On the side of the petitioners one Doctor was examined who found some superficial and simple injuries on the two petitioners. The doctor, D. W. 1 conceded that the injuries might be cause by friendly hands.