CHATRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) - This criminal appeal has been filed by the accused appellant against the judgment dated 21.05.1994 passed by the learned Additional Sessions Judge, Bali (for short the trial court ) in Criminal Case No. 33/92 whereby, he convicted the appellant for offence under Sec. 307 Penal Code and sentenced him to four years rigorous imprisonment along with fine of Rs. 1,000.00 and in default of payment of fine, to undergo three months simple imprisonment.

(2.) Brief facts of the case are that the complainant Puna lodged a First Information Report on 14.03.1992 at 12:30 PM with the allegation that the complainant had lodged a FIR against the appellant as they had previous enmity and on 13.03.92 in the evening at about 5:30 PM when he was returning home from Danavrali along with Bhura and Kala at that time, accused appellant shot arrow upon him which hit his left hand near elbow. Thereafter, the accused appellant shot another arrow which he missed and he ran away from the place and went home and next day he went for treatment to the hospital.

(3.) Upon the said report, a case was registered against the appellant for offence under Sec. 307 IPC. Thereafter, investigation took place and a charge-sheet was submitted against the appellant for offence under Sec. 307 IPC.