YESHWANT RAO Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Special leave granted.

(2.) We have heard the learned counsel for tle appellant as well as the learned counsel for the State.

(3.) The appeal itself is directed against the judgment of the learned single Judge of the High Court of Madhya Pradesh dated 19th September, 1991 whereby the High Court dismissed the appeal of the appellant and maintained conviction under S. 325, Penal Code but reduced the sentence to the sentence already undergone by him. The trial Court had convicted the appellant under S. 325, Penal Code and sentenced him to one year rigorous imprisonment.