(1.) Heard the learned Counsel for the appellant and the learned Counsel for the state.
(2.) The instant appeal is directed against the judgment of conviction and order of sentence dated 17th July, 1999 passed in S.T. No. 221 of 1992 by Shri Asgar Ali, 1st Assistant Sessions Judge, Gumla, by which judgment he found the sole appellant guilty Under Section 307 of the I.P.C. and sentenced him to undergo R.I for four years.
(3.) It is submitted by learned Counsel for the appellant that there is no eye witness of the case except the informant. Even, injury report has not been proved, as such, it cannot be said that the injury caused to the informant, Ishwar Ekka, is dangerous to his life and Section 307 of the Indian Penal Code is bad in law and fit to be set aside.