Vinod Prasad, J. - (1.) The sole appellant Surendra Singh is aggrieved by his conviction under Sections 307, IPC with imposed sentence of life imprisonment with a fine of Rs. 25,000/- and in default of payment of fine to undergo one year further RI by Additional District & Sessions Judge/Fast Track Court No. 4, J.P. Nagar in S.T. No. 355 of 2007 by his impugned judgement dated 9.4.2008.Trial Judge has also ordered to pay a compensation of Rs. 20,000/- to the victim Ramendra Singh P.W.1. Hence this appeal.
(2.) Encapsulated prosecution allegations against the appellant, as was sketched in the written report Ext. Ka-1 by the informant Gajendra Singh P.W.3 and later on fathered during the trial by him and the injured Ramendra Singh P.W.1, are that the injured Ramendra Singh P.W.1 was a Supervisor Guard in Insilco Factory situated in Gajraula district J.P. Nagar where appellant was an employee but was dismissed from service because of his inefficiency fifteen or twenty days prior to the date of the present incident.
(3.) On 10.8.2007 at 6.35 p.m. motivated by removal from service appellant perchance came across informant and injured near Raunak Factory gate when they were returning to their house on a cycle and he fired two shots at the injured Ramendra Singh P.W. 1 injuring him. Injured was rushed to PHC Gajraula by the informant. From there after some first-aid, injured was dispatched to District Hospital, Moradabad. Form there injured was hospitalised in Sai hospital, Moradabad and thereafter to Bharat Nursing Home, Meerut for further management of his injuries.;