AMIR SINGH @ AMER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal has been instituted to assail the impugned judgment dated 20.8.1994 rendered by the court of Additional Sessions Judge, Bayana. The said court in Sessions Case No. 9/94 vide impugned judgment convicted the appellant for the offence under Section 307 IPC and vide a separate order of even date sentenced him to undergo four years RI and to pay a fine of Rs. 500/-, in default thereof to undergo additional two months RI.

(2.) In the present appeal, it is prayed that the impugned judgment of conviction and sentence be set aside and the appellant be acquitted of charge.

(3.) The prosecution case is aptly summed up in the charge framed against the appellant. The charge stated that the appellant on 29.5.1993 at about 11:00 AM, in village Badoli fired a shot at Mst. Shiv Dei (P.W.2) from a 12 bore country made pistol and thus, committed murderous assault punishable under Section 307 IPC. The appellant denied the above said charge and claimed trial.