GHASI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal arises out of the judgment and order dated 05.08.1985 passed by the learned Additional Sessions Judge No. 3, Jaipur City, Jaipur thereby convicting appellant Ghasi Ram for offence under Section 324, IPC and sentencing him to undergo rigorous imprisonment for six months and to pay fine of Rs. 500.00. In default of payment of fine, to suffer further rigorous imprisonment for fifteen days.

(2.) Heard learned Counsel for the accused appellant as well as learned Public Prosecutor.

(3.) Learned Counsel for the appellant frankly conceded that he. does not wish to challenge the conviction of the appellant under Section 324, IPC and in my view, rightly so, inasmuch as the evidence on record clearly establishes that the appellant inflicted injury by knife in the abdomen of Mangi Lal, though simple in nature. The ocular evidence of injured Mangi Lal is corroborated by the medical evidence.