NANDU SAH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant criminal revision application is directed against the judgment dtd. 17/10/2003, passed by learned Additional District and Sessions Judge, Fast Track Court No. IX, Jamshedpur, East Singhbhum, whereby the Cr. Appeal No. 26 of 1993, preferred by the petitioner has been partly allowed.

(3.) Prosecution case in brief is that on 17/6/1988 the informant went to the house of his friend Kinder Chandra Chand in marriage party. The informant met the accused there and they both went together to give presents to the wife of Kinder Chandra Chand. The wife of Kinder was surrounded by a number of females. When the informant was going to give the present, accused said that today is the day of festival and aimed the pistol in the air and thereafter fired the pistol on the left side of the waist which hit the informant on his waist. The accused fled away. The reason for this occurrence is that the informant used to buy kerosene oil from the accused but stopped about two months ago.