DHANNA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal appeals have been filed by the appellant against the judgment dated 09.06.2017 passed by learned Session Judge, Jaitaran, District Pali in Sessions Case No. 11/2016 (Computer Code No.11/2016) by which the learned Judge acquitted the accused-appellant for offences under Sections 341, 323, 307, 326 IPC but convicted him for offence under Section 324 IPC and sentenced to undergo one year and six months' S.I. alongwith fine of Rs. 500/- and in default of payment of fine to undergo one month's S.I.

(2.) Brief facts of the case are that on 07.03.2016 complainant Babu Singh submitted a written report at Police Station Sendara alleging that on 06.03.2016 at about 2:00 PM when his son Gajendra Singh was in Bagari at Mata Ji Temple, at that time the accused-appellant assaulted on his son's neck and back by 'kunt'. Consequent to which he sustained grievous injuries. Thereafter his son was taken to the hospital, from where he was referred to Beawar and from Beawer he was referred to Ajmer and then Jaipur for treatment. The complainant alleged that the accused-appellant wanted to kill his son.

(3.) On the said complaint, the police registered a case and started investigation. After investigation, the police filed challan against the present appellant for offence under Sections 341, 323, 307, 326 IPC. Thereafter, the charges of the case were framed.