PUSHPENDRA SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This appeal arises out of the judgplent and finding dated 2nd September, 1988 of the Court of Sri P.N. Parashar, Additional Sessions Judge, Satna, in Sessions Trial No. 38/87 convicting and sentencing the appellants as under :-

(2.) The case of the prosecution is that on 1-2-1987 in town Nagod a fair (Meta) was to be held in the courtyard of Patvarnath Fort. Temporary electric connection was to be given for that purpose. Sabhajeet Sharma (p.W.6) was working as a Junior Engineer in M.P. Electricity Board at Nagod. He was looking after the work of giving the temporary electric connection. At about 9 P.M., it is alleged that appellant Pushpendra Singh had struck on his head with a stick while appellants Arunesh Singh and Gopi were with him. He was taken to the hospital and was examined by Dr. N.K. Sharma (P.W. 5), who found some injuries on his person. The injuries were caused by blunt and hard object. They were simple in nature. His injury report is Ex. P-9.

(3.) Sabhajeet Sharma (P.W. 6) lodged the written report, Ex. P-li. He was treated by Dr. Qayamul Haq (P.W. 3) and he opined that the injuries on his person were grievous. On the basis of his opinion, the appellants were tried under Section 333 of the Indian Penal Code.