GHANSHYAM @ GEEKA Vs. STATE OF H.P.

JUDGEMENT

(1.) APPELLANT , along with co -accused Anchal Parmar, Bhuru @ Bishal Gautam and Shammu @ Shammi Kumar, were charge -sheeted and tried for the offence punishable under Sections 452,307,326,506 read with Section 34 Indian Penal Code. After the complete trial, only appellant Ghanshayam alias Geeka was convicted and sentenced to undergo imprisonment for a period of 7 years and to pay a fine of Rs.10,000/ - for offence punishable under Section 326 Indian Penal Code and to undergo imprisonment for 1 (one) year and to pay a fine of Rs.5000/ - under Section 506 Indian Penal Code with default clause, whereas his co -accused were acquitted.

(2.) FEELING aggrieved and dissatisfied by the impugned judgment of conviction and sentence, the instant appeal has been filed by the convict -appellant.

(3.) THE injuries aforesaid were opined to have been caused within 0 to 10 hours duration with a sharp edged weapon. He referred the injured for CT scan. On the basis of the report on Ext. PW4/B doctor opined the fracture of right parietal bone. So injuries No. 1 and 2 both, were opined to be grievous in nature and he issued Medico -Legal Certificate Ext. PW4/F. Injured was referred by him to the Zonal Hospital Hamirpur for further management of the injuries.