AMOLAK RAM Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) Being aggrieved by the order of conviction passed by the learned Sessions Judge, Balotara camp Harmer dated 7.3.1984 in Sessions Case No. 41/82, the appellant has preferred this appeal on the grounds mentioned in the memo of appeal and orally canvassed before me.

(2.) With the assistance of the learned counsel for the accused and the learned Public Prosecutor, I have scrutinised the record and reappreciated the evidence.

(3.) The prosecution story stated briefly is that on 3.7.1982 in the evening the appellant and the complainant victim were together in the house of the victim when the accused brought a knife and caused six incised wounds to the victim. When one Kishan Lal came to intervene, he also sustained wounds. On the basis of the information lodged by Kishan Lal, the police registered an offence under section 307 r/w Sec. 323 Penal Code and after investigation, prosecuted the accused under sections 307, 324 & 309 IPC. The prosecution examined as many as 18 witnesses to prove its case and on appreciation of the said evidence, the learned Sessions Judge convicted the accused as aforesaid, which order of conviction is assailed before me.