Rajiv Gupta, J. - (1.) This revision has been filed against the judgement and order dated 3.2.2018 passed by the Sessions Judge, Hamirpur in Session Trial No. 172 of 2017 (State vs. Dhanpat and another) arising out of Case Crime No. 361 of 2017, under Sections 302, 506 IPC, P.S. Rath, District- Hamirpur, whereby the court below has rejected the discharge application of the revisionist.
(2.) Heard learned counsel for the revisionist and learned AGA for the State.
(3.) Learned counsel for the revisionist has submitted that the revisionist is innocent person and has been falsely implicated in the present case. He has further submitted that on account of non payment of the due amount, there was an altercation between the revisionist and the complainant's party, consequent to which, the revisionist is said to have assaulted the deceased along with two other persons by iron rod on his head, due to which he received serious injuries and later succumbed to his injuries.;