JEET RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) INSTANT criminal revision is directed against the impugned judgment rendered on 04.07.2007, by the learned Additional Sessions Judge, Fast Track Court, Shimla, H.P. in Cr. Appeal No. 70 -S/10 of 2004/2002, whereby, the learned Additional Sessions Judge affirmed the conclusions/findings recorded by the learned Additional Chief Judicial Magistrate, Court No. 1, Shimla, H.P. in case No. 117/2 of 2001, of 2.12.2002 whereby the petitioner/accused was convicted and sentenced as under:

(2.) BRIEF facts of the case are that on 2.9.2001, complainant/victim Rajesh Verma along with his brother Praveen and Neeraj were sitting in the verandah of his house. At about 9.00 p.m., accused while wielding a sickle came there and suddenly inflicted its blow on the right foot of the complainant Rajesh Verma. When Neeraj and Praveen tried to save the complainant from the clutches of the accused, the latter gave a darat blow on the head of Neeraj and administered beatings to Praveen. Thereafter the accused fled away from the spot. The accused is also alleged to have threatened them with their lives. The matter was reported to the police by the complainant. The police conducted the investigation in the case and during the course of investigation, the injured were sent to hospital for their medical examination.

(3.) ACCUSED was charged for his having committed an offence punishable under Sections 451, 325, 324 and 506 of the IPC, by the learned trial Court to which he pleaded not guilty and claimed trial.