VIPIN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Convict Vipin Kumar has filed this criminal appeal assailing his conviction and sentence ordered by learned Additional Sessions Judge, Jalandhar.

(2.) According to the prosecution version, the accusedappellant on 14.08.1998 caused injuries to complainant Manjit Singh on his head and other parts. On medicolegal examination in a private hospital, six injuries were found on his person, out of which, four were wounds including two wounds on the scalp and there were two abrasions. On subsequent medicolegal examination in civil hospital, four stitched wounds and three abrasions were found. On completion of investigation, police presented report under Section 173 of the Code of Criminal Procedure for prosecution of the appellant under Sections 307 and 323 IPC.

(3.) Charge under Section 307 IPC only was framed against the accused-appellant, who pleaded not guilty and claimed trial.