RAKESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Assailing the prosecution version and its evidence in totality, appellant-convict Rakesh alias Chhota son of Daya Nand (for brevity "the appellant") has preferred the instant appeal to challenge the impugned judgment of conviction dated 14.9.2000 and order of sentence dated 15.9.2000, by means of which, he was convicted and sentenced to undergo rigorous imprisonment (in short "RI") for a period of ten years, to pay a fine of Rs. 20,000/- and in default thereof to further undergo RI for a period of one year for the commission of an offence punishable u/s 307 IPC by the trial Court of Addl. Sessions Judge.

(2.) Tersely, the facts and evidence, unfolded during the course of trial, culminating in the commencement, relevant for disposal of the present appeal and emanating from the record, as claimed by the prosecution, are that the pet pigeons of the appellant used to put filth in the house of complainant Narender son of Sunder Singh (PW5), causing inconvenience to him. He lodged protest to the appellant in this regard.

(3.) Narrating the sequence of events, in all, the prosecution claimed that on 11.8.1996, the appellant has attempted to murder and inflicted the pointed knife blows on the person of complainant Narender (PW5). In the background of these allegations and in the wake of his statement (Ex.PB), the present criminal case was registered against the appellant, by virtue of FIR No.227 dated 12.8.1996 (Ex.PB/1), on accusation of having committed the offences punishable u/ss 307, 323 and 324 IPC by the police of Police Station Sadar Bahadurgarh, District Jhajjar as depicted here-in-above.