SAFAAT KHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) SAFAAT Khan and Sharafi appellants have come up in appeal against their conviction under section 326 and section 32 IPC respectively recorded by the Sessions Judge, Gurgaon, vide his order dated 25th July, 1983. Safaat Khan appellant stands sentenced to rigorous imprisonment for two years under section 326 of the Indian Penal Code. Sharafi appellant was given the benefit of Probation of Offenders Act and released.

(2.) SAFAAT Khan appellant is alleged to have caused injuries to Zaheer PW 8 by a fire arm. According to the prosecution case, there was no previous enmity between the parties. It was just a stray firing by the appellant which hit Zaheer PW 8 on the left leg. According to the X-report, the only grievous injury found on the person of Zaheer PW 8 was a chip fracture of the shaft of the tibia of left leg. The other injuries were found to be simple in nature.