MUNNA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is one of those cases where I do not feel inclined to interfere even on the question of sentence, although the offence with which the appellant-accused is found guilty is S.324, IPC. The appellant was sentenced under S.324, IPC, to one year's R. I. with a fine of Rs. 200/- in default of payment of fine, 3 months' R. I.

(2.) The circumstances of the case when considered and pondered more and more make the gravity and seriousness of the offence from bad to worse.

(3.) The appellant has been held guilty for causing incised wound by knife on the person of the injured Babboo. The injuries found on the person of Babboo as per the medical evidence of Dr. M.M. Mishra (PW 1) are as under : 1. Incised wound 2r" X 3/4" X 3/4" bone deep on the right cheek maxillary area, doubtful fracture, so X-ray was advised. 2. Incised wound 2" X 1/2'' X 1/4''on dorsal side right foot on 1st, second and third matacarpal area, oblique doubtful fracture, so X-ray was advised. 3. Incised wound 2" X 1/2'" X 1/2" on lower 1/3rd right leg on outer side oblique doubtful fracture, so X-ray was advised.