AMERARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal appeal has been filed by the appellant against the judgment dtd. 17/1/2003 passed by learned Additional Sessions Judge (Fast Track), Jodhpur, in Sessions Case No.105/2002 by which the learned Judge convicted and sentenced the appellant as under :

(2.) All the sentences were ordered to run concurrently.

(3.) Brief facts of the case are that on 8/7/2002, complainant/injured Kishore gave a parcha bayan at Mahatma Gandhi Hospital to the Police to the effect that on 8/7/2002 in the evening at about 6 PM, when he was standing on the road near Majisa Kirana Store, Mata Ka Kund, accused persons including the appellant came there and the appellant, who was armed with knife, stabbed the complainant in his stomach and other accused persons also started beating the complainant. On this report, Police registered a case against the accused persons for offences under Ss. 341, 324, 323 IPC and started investigation.