SHIV KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Heard Mr. Lav Kumar Agrawal, the learned counsel appearing for the appellant. Also heard Mr. Gopal Jha, the learned counsel appearing for the respondent-State of Madhya Pradesh.

(3.) The challenge in this appeal is to the judgment dtd. 12/3/2019 in the Criminal Appeal No. 1261 of 2006 whereunder the appellant's conviction by the trial Court under Sec. 411 of the Indian Penal Code, 1860 (for short "IPC"), was sustained by the High Court. For such conviction, the appellant was sentenced to rigorous imprisonment (for short "R.I.") for 2 years and fine of Rs.1,000.00 and in default of fine payment, additional R.I. for 3 months was ordered.