KALU Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 01.07.2002 passed by A.S.J, Khachrod, district Ujjain in S.T.No.180/2001. By the impugned judgment, learned trial Judge convicted the appellants under section 460 of the IPC and sentenced them to undergo 2 years RI and to pay a fine of Rs.250/- each with default stipulation.

(2.) During the pendency of this appeal, appellant No.1 Kalu expired, therefore, his name was struck off.

(3.) The prosecution case in nutshell was that on 8.6.1999 Kalu and Kanchanbai committed house trespass in night and caused grievous hurt to their neighbor Janibai and her sons Prahlad and Raju. The incident was reported in the police station Khachrod vide FIR Ex.P/1 and a case was registered. After investigation, charge sheet was filed. At trial, accused denied the charges and submitted that they were falsely implicated.