DINESH ALIAS DIPU Vs. STATE OF H P

JUDGEMENT

(1.) THE appellant was charge sheeted, tried and convicted of the offences punishable under Sections 324, 326 and 307 Indian Penal Code but in view of Section 71 Indian Penal Code and also the fact that injuries inflicted on the complainant were in the same transaction while committing the offence of attempted murder thus appellant was sentenced only under Section 307 Indian Penal Code to undergo rigorous imprisonment for a period of five years and Whether the reporters of Local Papers may be allowed to see the judgment ?. yes to pay a fine of Rs. 15000/- and in default of payment of fine, to further undergo rigorous imprisonment for a period of one year. Out of the fine, if recovered, a sum of Rs. 5000/- was ordered to be paid to the injured Deepak Kumar.

(2.) APPELLANT felt aggrieved by the impugned judgment of conviction and sentence as such filed the instant appeal.

(3.) THERE was a incised wound situated over lower part of the abdomen. It is 1 cm long and .4 cm deep skin layer cut through with ragged margin muscles were exposed. THERE was no other injury found all over the body. The person was delirious and confused with blood pressure was 80/ 58 mm of mercury. The clothes were smeared with fresh blood."