SAHEB RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is an appeal against the judgment of the learned Additional Sessions Judge, Nohar, District Hanumangarh, dated 2.2.2006, whereby he convicted & sentenced the accused appellant Saheb Ram as under: <FRM>JUDGEMENT_234_LAWS(RAJ)5_2008.html</FRM>

(2.) All the substantive sentences were ordered to run concurrently. However, the accused appellant has been acquitted for the offence u/s. 326 IPC.

(3.) The charge against the accused was that on 27.9.2002 at 7.15 AM, accused appellant Saheb Ram inflicted knife blow on the chest of Krishna Kumar, when he was on his way towards Mauja Soti. A report of the incident was lodged on the statement of injured Krishna Kumar vide Ex. P.2 by S.H.O., Police Station, Nohar, District Hanumangarh. Injured was medically examined when he was in the hospital. The doctor opined that the injury is dangerous to life. Consequently, after investigation, the accused was challaned u/ss. 307, 326, 341 IPC. The prosecution examined 12 witnesses. The statement of the accused under Sec. 313 Cr.PC was recorded. He led no evidence in his defence. After hearing the arguments, the learned trial Judge convicted the accused appellant as above.