Sheo Kumar Singh, J. - (1.) The instant criminal appeal has been filed against the judgment and order dated 23.09.1998 passed by Additional Sessions Judge, Kheri, in Sessions Trial No.290 of 1992 (State Vs. Bhagwan Din and Others), whereby and whereunder the appellants/accused were found guilty under Section 325, 323, 324 I.P.C. and convicted as under:- (i) Bhagwan Din, Sunder Lal and Babu Ram, under Section 325 I.P.C., three years rigorous imprisonment and under Section 323 I.P.C. one year rigorous imprisonment to each appellants. (ii) Anant Ram, under Section 324 I.P.C., Rigorous Imprisonment for two years.
(2.) The brief facts giving rise to the present criminal appeal is that on 26.11.1991 at about 7.30 A.M. all the accused with common intention came at the door of Bhagwan Din and caused injuries to the complainant, his family members and the person who came to rescue.
(3.) The First Information Report was lodged in the Police Station, after investigation a chargesheet was submitted before the Court. The charges were framed against the appellants and in order to prove the prosecution case PW-1 Ram Naresh, PW-2 Gaya Din, PW-3 Dr. G.K. Singh, PW-4 Narendera Kumar Tiwari, PW-5 Dr. Rajiv Kumar Srivastava and PW-6 S.I. K.P. Tiwari were examined.;