SHAMBHOO NATH SINHA Vs. STATE OF M. P

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 5th of December, 1995 passed in Sessions Trial No. 179/88 by the First Additional Session Judge, Bilaspur, Link Court Korba. By the impugned judgment, the appellant has been convicted u/s 333 I PC and sentenced to undergo R.I. for 1 year and to pay fine of Rs.1,000/-, in default to further undergo S.I. for 3 months.

(2.) THE facts, briefly stated, are as under: -

(3.) MR . R.R. Sinha, learned Panel Lawyer appearing on behalf of the State, opposes the arguments and supports the judgment passed by the Session Court.