ATMA RAM Vs. STATE OF H P

JUDGEMENT

(1.) Appellant herein is an accused in a case under Section 307 of the Indian Penal Code vide FIR No. 18/10 registered against him in Police Station, West, Shimla with the allegations that on 28.05.2010 at about 3.15 p.m near the gate of Hans Hotel, Victory Tunnel, Cart Road, Shimla, he stabbed Charanjiv (PW-2) intentionally and knowing fully well that such an act of stabbing on his part will cause death of Charanjiv and the offence ultimately he commits would be murder.

(2.) The accused has been charge-sheeted under Section 307 of the Indian Penal Code, tried convicted and subsequently sentenced to undergo rigorous imprisonment for four years and also to pay a fine to the tune of Rs. 5000/- by learned Additional Sessions Judge (Fast Track Court), Shimla, vide judgment dated 30.11.2012 impugned before this Court in the present appeal.

(3.) In order to bring home guilt to the accused, the prosecution has examined as many as 18 witnesses.