MANRAJ Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 23.11.92 passed in Sessions Trial No. 207/87 by the Additional Sessions Judge, Baikunthpur.

(2.) By the impugned judgment, the Appellant has been convicted Under Sections 325 & 323 IPC and sentenced to undergo R.I. for 3 years and fine of Rs. 1,500/-, in default S.I. for 4 months, and R.I. for 6 months respectively.

(3.) The facts, briefly stated, are as under: