SHAYAM BIHARI @ SHAYAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is unfortunate case, where on the spur of moment without any premeditation while having dinner, upon hot words exchanged between father and the son, the present appellant Shyam Bihari @ Shyam being son caused three injuries in quick succession with scissor (Kainchi) to his father Roop Narayan.

(2.) The case of the prosecution, as stated in the charge is that on the intervening night of 22nd and 23rd of May, 2014, in the revenue estate of village Dhipri Chambal, Kota, the present appellant caused injuries to his father Roop Narayan with scissor and thus committed offence punishable under Section 302 IPC.

(3.) The present appeal has been filed through jail. During the pendency of the appeal, Mr. Dheeraj Singhal has filed Vakalatnama on behalf of the appellant.