RADHESHYAM Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 02.09.1998 passed by III Additional Sessions Judge, Khargone, in Sessions Trial No.51/98. By the impugned judgment, appellant has been held guilty of the offence punishable under section 335 IPC and sentenced him to undergo RI for 2 years and to pay a fine of Rs.1000/- with default stipulation.

(2.) The prosecution case in nutshell is that on the date of the incident Bhairam and his friends went to the house of appellant to protest against the beating given by the appellant to Balakram, cousin of Bhairam. It is alleged that appellant opened fire and caused grievous injuries to complainant Bhairam. At trial, appellant denied the charges, therefore, he was put to trial.

(3.) Considering the prosecution evidence, learned trial Judge found the appellant guilty of the offence punishable under section 335 IPC and sentenced him to undergo RI for 2 years and to pay a fine of Rs.1,000/- with default stipulation.