MOHAMAD EJAJ AHAMAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned Addl. Public Prosecutor for the State and perused the record.

(2.) This criminal appeal has been preferred against the judgment of conviction dated 15.1.2000 and sentence order dated 16.1.2000 passed by learned Addl. Sessions Judge IX, Saran at Chapra in Sessions trial no. 84/ 1992 by which and whereunder he convicted the sole appellant for the offence punishable under section 307 of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for five years.

(3.) The brief fact, which lies to file this criminal appeal, is that P.W. 3, Abdul Wahid Ansari gave his fardbeyan to ASI of Chapra Town police station on 30.12.1990 in injured condition at sadar hospital to this effect that on the same day at about 4 p.m. while he was going to market and reached near Gola of Chota Telpa, the appellant came there and pushed him as a result of which he fell down on the earth and after that the appellant gave several dagger blows causing injuries on his right hand, chest and abdomen. The witnesses came there and saved the life of the informant and after the occurrence, informant was taken to hospital for treatment.