HARISHANKAR Vs. STATE OF M.P

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona Virus (COVID-19) and considering the advisories issued by the government of India, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsel through video conferencing, following the norms of social distancing/physical distancing in letter and spirit.

(2.) Heard learned counsel for the parties.

(3.) This criminal revision under Section 397 and 401 of Cr.P.C. assails the judgment of the trial Court dated 17/02/2020 passed by I Additional Sessions Judge, Gohad, Distirct Bhind whereby petitioners have been convicted under Sections 326 / 149 of IPC to undergo two years alongwith fine of Rs. 1000/- each with default stipulation.