DWARPAL Vs. STATE OF C G

JUDGEMENT

(1.) By way of instant Criminal Revision, the applicant has challenged the judgment dated 6.12.2003 passed, in Criminal Appeal No. 152/2003, by First Additional Sessions Judge, Raipur (hereinafter referred to as "the appellate Court")-, arising out of judgement of conviction and order of sentence dated 3.5.2003 passed, in Criminal Case No. 391/2000, by Judicial Magistrate First Class, Baloda Bazaar, Distt. Raipur (hereinafter referred to as "the trial Court"). Facts leading to the instant Criminal Revision is that complainant Devcharan Jaiswal was an Assistant Lineman with the erstwhile Madhya Pradesh Electricity Board. On 1.2.2000, when the said complainant Devcharan Jaiswal reached to village Gopalpur for connecting electric line to the house of applicant, which was earlier disconnected on account of non-payment of electricity bill, the applicant came out of his house and started abusing the complainant using filthy language and also assaulted the complainant causing injury to him.

(2.) It is this judgment dated 6.12.2003 passed by the appellate Court, which is under challenge in the instant Criminal Revision.

(3.) Heard learned counsel for the parties and perused the material available on record.