RAMZAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal appeal has been filed by the appellants against the judgment dtd. 6/3/2018 passed by learned Additional Session Judge No. 6, Jodhpur Metropolitan, in Session Case No. 23/2015 (NCV No. 94/2016) by which the learned Judge convicted and sentenced the each appellants as under:-

(2.) Brief facts of the case are that on 13/1/2015, complainant Mukhtiyar Ahmed gave parcha bayan to SHO, Soorsagar at MDM Hospital, Jodhpur to the effect that on 13/1/2015, when he was going for Namaz on his motorcycle, the accused persons came armed with deadly weapons like sword, lathi, iron rod, knife, bat etc. and attacked him. During the scuffle, he received severe injuries on his body. On this report, Police registered a case against the accused persons and started investigation.

(3.) On completion of investigation, police filed challan against the accused- appellants. Thereafter, the charges for offence under Ss. 323/34, 324/34, 326/34, 307/34 IPC were framed by the Trial Court against the accused- appellants, who pleaded not guilty and claimed trial.