GULAM ALIAS FARUKH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal has been preferred against the judgment-dated 05.10.1998 passed by Additional Sessions Judge, Balaghat in S.T. No. 106/1995 whereby the appellant, though charged with the offences under Sections 456 and 376 of the IPC, was convicted under Section 451 of the IPC and sentenced to undergo R.I. for 6 months and to pay fine of Rs. 200/- and in default, to suffer R.I. for 1 month.

(2.) The prosecution story, in short, may be narrated as under-

(3.) The appellant abjured the guilt and pleaded false implication due to animosity. According to him, the contract for running the stone quarry was awarded to him only and Gaurishankar, while working as his Munim, had misappropriated a huge amount collected on his behalf from various purchasers of crush stones. In support of his plea, one Dharamchand (DW1) was also examined.