Sheo Kumar Singh, J. - (1.) The present criminal appeal has been filed against the judgment and order dated 23.11.2001 passed by Additional Session Judge, Court No.6, Unnao in Session Trial No. 499 of 1999 whereby and whereunder the accused/appellant Shyamoo @ Pappu was found guilty under Section 307 read with Section 34 IPC and sentenced to undergo rigorous imprisonment for a period of seven years with fine of Rs. 1000/-.
(2.) The brief facts giving rise to the present criminal appeal is that on 24.5.1999 at about 5.00 P.M. when the family members of the complainant were working on his tubewell, the accused came there and after certain altercation, caused injuries to Durgesh Kumar who fell down on the field after sustaining injuries. He was taken to the hospital and later on First Information Report was lodged and after investigation, a chargesheet was submitted against the appellant. Charges were levelled against the appellant for which they pleaded not guilty and claimed for trial.
(3.) In order to prove the prosecution case, the prosecution has examined PW-1 Suresh Chandra Awasthi, PW- 2 Durgesh Kumar, PW-3 IO Sri Ansar Ahmad, PW-4 Constable Anand Kumar, PW-5 Dr. Naeem Hamid and PW-6 Dr. Rajiv Khare.;