Ajit Singh - (1.) This criminal appeal has been filed against the judgment and order dated 18.12.2017 passed by Additional Sessions Judge, Court no. 1, Kannauj in S.T. No. 173 of 2014, under Section 307 IPC, Police Station Chhibramau, district Kannauj, whereby learned Judge convicted and sentenced the appellant to five years rigorous imprisonment with fine of Rs. 10,000/- and in default of payment of fine, the appellant was further directed to undergo three months rigorous imprisonment.
(2.) As per FIR which was lodged by the complainant Bilkisa wife of Mohd. Shakeel (injured) and it was mentioned in the FIR that on 10.6.2013 at about 8.00 p.m. when the husband of the complainant namely Mohd Shakeel was coming to his village after closing his shop then near the field of Vishnu Dayal due to old enmity Aklakh Khan @ Eklakh Ahmad son of Amir Bux, Salamat son of Deen Mohammad, Aslam and Saleem son of Abdul Waheed residents of Seemant Nagar Kasba and police station-Gushaiganj, district-Kannauj caught the husband of the complainant and on the exhortation of Salamat, Aklakh attacked the husband of the complainant with firearm and the complainant's husband received gun shot injury on his shoulder. It was also mentioned that after the incident the injured was sent to the hospital then the injured was referred to Halat Hospital, Kanpur and report of the incident was lodged.
(3.) The matter was reported to the police by the informant at Police Station-Chhibramau and the case was registered and investigated by the police.;