GOKUL KISHAN Vs. STATE OF A P

JUDGEMENT

(1.) This Criminal Appeal, under Section 374 (2) of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.'), is filed by the appellant/A.1 aggrieved by the judgment, dated 30.07.2010, passed in S.C.No.561 of 2008 by the learned III Additional District and Sessions Judge, Fast Track Court, Ranga Reddy District at L.B. Nagar, whereby and whereunder, the appellant/A.1 was convicted and sentenced to undergo rigorous imprisonment for a period of ten years and to pay fine of Rs.1,000/-, in default to suffer simple imprisonment for three months for the offence punishable under Section 307 of IPC and also sentenced to undergo rigorous imprisonment for a period of three years for the offence punishable under Section 332 of IPC and further sentenced to suffer rigorous imprisonment for a period of three years and to pay fine of Rs.1,000/- in default to suffer simple imprisonment for a period of three months for the offence punishable under Section 24(1) of Indian Arms Act. All the sentences were ordered to run concurrently.

(2.) Heard the learned counsel for the appellant/A.1, the learned Additional Public Prosecutor representing the respondent/State and perused the record.

(3.) Learned counsel for the appellant/A.1 would contend that a false case is foisted against the appellant and he is not responsible for any of the offences. The police went to the house of the appellant in civil dress. There is no document of arrest, etc. Moreover, the injuries alleged to have been suffered by P.Ws.1 to 3 are simple in nature. There are no ingredients to constitute the offences under Sections 307 and 332 of IPC as well as Section 24(1) of the Indian Arms Act and ultimately prayed to set aside the conviction and sentence imposed against the appellant.