T.AMARNATH GOUD,J. - (1.)Heard Mr. A. Das, learned counsel appearing for the appellant as well as Mr. Ratan Datta, learned PP assisted by Mr. S. Debnath, learned Additional PP appearing on behalf of the respondent.
(2.)This appeal arises out of the judgment and order of conviction and sentence dtd. 20/4/2021 passed in connection with case No. S.T.(T-1) 12 of 2016 by the learned Additional Sessions Judge, Sepahijala District, Bishalgarh, whereby and whereunder the learned Additional Sessions Judge had convicted the appellant for the offence punishable under Ss. 447/326/307 IPC, and sentenced him to suffer R.I. for 10 (ten) years with default stipulation.
(3.)The case of the prosecution, in brief, is that, on 11/9/2014 at 16.30 hours the appellant entered into the house of the complainant and started shouting and abusing him, and at that time Goutam Adhikari, another nephew of the complainant arrived there on hearing the shouting of the accused and asked the reason of his shouting and then the accused got furious and attacked upon Gautam Adhikari taking out a dagger (sharp knife) due to which said Gautam Adhikari sustained grievous bleeding injury on his abdomen and the accused was so furious that after striking once he was in desperate mode to strike repeatedly as to kill the victim. It was also alleged that the complainant, his relatives and others intervened into the issue and freed the victim from the clutch of the accused and thereafter shifted him to Bishalgarh Hospital wherefrom he was referred to AGMC and GBP Hospital.
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