SALEEM KHAN Vs. STATE OF M P

JUDGEMENT

(1.) This order shall also dispose of Criminal Appeal No.736/87 (State of M.P. v. Salim Khan and others).

(2.) Both these appeals are directed against the Judgment and order dated 9.9.80 of the lind AddI. Sessions Judge, Shajapur Camp Agar passed in S.T. Nos.19 and 21 of 1985. Whereby while acquitting 8 other accused persons, accused Salim Khan has been convicted u/Sec. 324 of IPC for having caused injuries to Mushtaq Khan by sword a dangerous weapon and sentenced him to imprisonment for three years.

(3.) The brief history of the case is that prior to the incident there was women altercation between Gaffarkhan and Yunus Khan at about 7.00 p.m. as the latter had burnt the Handkerchief of Gaffarkhan probably to insult and insinuate him. As such Gaffar Khan alongwith Mushtaq Khan, Rajjaq, Ishaq and Latif had gone to lodge the report about the incident They were inside the Police Station. The Police Officer was busy in. taking the report.