RAM LAKHAN@BATUL Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been filed under Section 374 of Cr.P.C. against the judgment dated 18.03.2011 passed by the Sessions Judge, Sheopur in S.T.No.15/2009 by which the appellant has been convicted under Section 326 of IPC and has been directed to undergo rigorous imprisonment of two years with a fine of Rs.1,000/- along with the default imprisonment.

(2.) The allegation of the present appellant is that on 30.07.2008 at about 1:00 PM he had caused injury on the left hand of the complainant Ram Siya Bai by means of an axe. Admittedly, Ram Siya Bai is wife of the appellant.

(3.) The prosecution case in short is that on 30.07.2008, the complainant Ram Siya Bai lodged a FIR that at about 1:00 PM while she was feeding her child, at that time her husband caused injury on her left hand by means of an axe, as a result of which, she suffered injury and blood started oozing out. After hearing her cries her sisterin-law, mother-in-law and elder brother-in-law came there and after noticing them, the complainant ran away. The police accordingly registered the offence and started investigation. The complainant was sent for medical examination. The statements of witnesses were recorded. The appellant was arrested and axe was seized from his possession. The spot map was prepared and thereafter, charge-sheet was filed against the appellant for offences punishable under Sections 326, 324, 323 of IPC.