(1.) Heard Sri Santosh Kumar Mishra, learned counsel for the appellant and learned A.G.A. for the State and perused the record.
(2.) This appeal has been preferred against the judgment and order of conviction dated 30.1.2014 passed by Special Judge SC/ST (P.A.)/Act/Learned Additional Session Judge, Court NO.94/2012 (State Vs. Rajjan), arising out of Case Crime No. 321 of 2011, under Sections 323, 504, 506,I.P.C. and Section 3(1)X of SC/ST (PA) Act, Police Station Pahari, District Chitrakoot, whereby the accused-appellant was convicted and sentenced for a period of six months rigorous imprisonment for the offence under Section 323 IPC along with fine of Rs.1000/- and in default for one month.
(3.) Learned counsel for the appellant has submitted that he is not inclined to argue the case on merits and will seek the benefit of probation as the appellant has been convicted for the offence under Section 323 IPC.