RAGHUNATH SAHU Vs. THE STATE

JUDGEMENT

(1.) THIS criminal revision arises out the appellate judgment dated 3.8.1985 upholding the conviction and sentence dated 28.9.1983 passed by Sri S.C. Misra, Assistant Sessions Judge, Anandapur, in convicting the Petitioner under Section 307, IPC and sentencing him to undergo R.I. for four years.

(2.) IT Is not necessary to state the facts in detail, as two accused persons have been acquitted and a part of the incident has been held not to have been proved by the prosecution beyond all reasonable doubts.

(3.) THE trial Court and the appellate Court after discussing the materials on record in detail gave clear finding that the accused -Petitioner Raghunath Sahu stabbed Jogi Sahu (P.W. 1) with a Gupti causing grievous hurt and the injury was dangerous and if there would not have peen timely treatment the said injury might have been the cause of death of Jogi Sahu.