STATE OF RAJASTHAN Vs. DOONGA

JUDGEMENT

(1.) The State has challenged the judgment dated 15.09.2011 passed by the Addl. Sessions Judge No.1, Udaipur, whereby the learned Judge has acquitted the respondent, Doonga, for offence under Section 307 IPC.

(2.) In brief, the facts leading to the case are that on 30 th May 2010, Govind (P.W.1) had submitted a written report (Ex.P.1) before the police, wherein he claimed that on 29.05.2010 around 9:00 PM he was at his house. At that time, his brother Raju Dan (P.W.2) and Kishan came on the motorcycle to his house. Raju Dan informed him that as they were coming, the accused-respondent Doonga caught hold of him and assaulted him with a knife on his chest.

(3.) The complainant, Kishan and one Pintoo immediately took Raju Dan to a hospital. According to him, Doonga had assaulted Raju Dan with knife with the intention to kill him.