Sentencing reduced to period already undergone considering accused's age, clean antecedents, and seven-year actual incarceration under Section 326 IPC.

On February 2, 2018, the complainant, Harisharan Varman, was assaulted by the appellant with an axe while heading to a hand pump.

The assault resulted in injuries to the complainant’s head and right wrist.

The appellant was subsequently charged under Sections 294, 326, and 506 Part-II of the IPC.

On October 31, 2022, the Additional Sessions Judge, Rampur Baghelan, convicted the appellant under Section 326 of the IPC and sentenced him to ten years of rigorous imprisonment (RI