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Judgment
Offence under Section,RI for,Fine Rs.,"RI in default of payment
of fin
307, IPC",7 Years,200/-,1 Month
As per the alleged F.I.R. Ex. P-7 the appellant had caused injuries on the body of complainant.,,,
There is no such material available on record on strength of which it can be said the Ex. P-7 is not natural.,,,
Looking to the above mentioned facts and circumstances of the case, this Court finds that prosecution has succeeded to prove beyond reasonable",,,
doubt the charge punishable under Section 307 of the IPC against the appellant. The sentence awarded by the Trial Court is just and sufficient, and",,,
not excessive. Consequently the aforesaid judgment of the conviction and order of the sentence are hereby affirmed.,,,
Consequently, the appeal being devoid of merit, deserves to be and is hereby dismissed.",,,
As per report of the Central Jail, Bilaspur dated 17.12.2018 appellant has been released on 02.12.2010 after completion of sentence extending",,,
benefit of remission to him, thus, no further order is required.",,,