AI Structured Summary
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Judgment
The only argument raised by the Learned Counsel for the Appellant is that the Appellant could not have been roped in with the aid of Section 34 of the Indian Penal Code. We find absolutely no merit in this plea. The injuries caused by the Appellant are as under:
Two deep cut injuries separated by a small bridge of skin extending from the inner aspect of lower 1/3 of left thigh on circling and running up to the posterior aspect of the knee up to the medial aspect, exposing the severed muscle quadriceps femora's, lateral group of muscles and the fractured lower and of the left femur with communication and running into the knee joint and exposing the chop fracture off upper and of left tibia and severed peploite at nerves and vessels.
3 deep cut injuries one parallel to the other over the medial aspect of right ankle and for each about 10 X 2 X 1 cm exposing the fractured fall tarsal and meta tarsal bones on the medial aspect and served muscles, tendons, nerves and vessels.
A cut injury over the left calf region back of left 5 X 2 X 1 cm.
The very gravity of the injuries caused by the Appellant and the way he took up a meat cleaver and caused them clearly shows his common intention with the co-accused whose SLP was dismissed at the very initial stage.
We, accordingly, find no merit in the appeal.
Dismissed.