CHITTAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal appeal has been filed by the appellants under Sec. 374 Cr.P.C. against the judgment dtd. 15/3/2001 passed by learned Additional Sessions Judge No. 2, Chittorgarh, in Sessions Case No. 8/1997 by which the learned Judge convicted and sentenced each of the appellants as under:-

(2.) Brief facts of the case are that on 11/7/1996, complainant Deoji Bheel submitted an oral report to police officials of P.S. Rashmi to the effect that when he was going towards Gegpura along with his relatives, near Luharia Bavji, the accused-appellant came armed with axe and lathis and caused grievous injuries to the complainant. Due to the injuries, complainant became unconscious and he was taken to hospital by his relatives. On this report, Police registered a case against the accused-appellants for offences under Ss. 341, 323, 307 IPC and started investigation.

(3.) On completion of investigation, police filed challan against the present appellants for offences under Ss. 307, 325, 324, 323, 341/34 IPC. Thereafter, the charges of the case were framed by the Trial Court against the appellants, who pleaded not guilty and claimed trial.