JALALUDDIN Vs. STATE OF UTTAR PRADESH
LAWS(SC)-2002-4-9
SUPREME COURT OF INDIA
Decided on
April 07,2002
JALALUDDIN
Appellant
VERSUS
STATE OF UTTAR PRADESH
Respondents
Cited Judgements :-
GUMNAM KUTRYA PAWARA VS. STATE OF MAHARASHTRA [LAWS(BOM)-2006-1-9] [REFERRED TO]SAT PAL VS. STATE OF HARYANA [LAWS(P&H)-2005-2-44] [REFERRED TO]
JUDGEMENT
-
(1.)Delay condoned.
(2.)Leave granted.
(3.)The appellant was armed with a 'chhura' (knife) with which he gave a blow on Tengari, the father of the complainant, as a result of which his nose-bone was fractured. The appellant was convicted for the offence under Section 326, I.P.C. and his conviction has been maintained throughout. He has been sentenced to undergo 18 months rigorous imprisonment.
(2.)Leave granted.
(3.)The appellant was armed with a 'chhura' (knife) with which he gave a blow on Tengari, the father of the complainant, as a result of which his nose-bone was fractured. The appellant was convicted for the offence under Section 326, I.P.C. and his conviction has been maintained throughout. He has been sentenced to undergo 18 months rigorous imprisonment.
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