RAJESH KUMAR Vs. STATE OF M P

JUDGEMENT

(1.) With the consent of learned Counsel for parties, the case is finally heard.

(2.) The trial court convicted the applicant for an offence under Section 414 of the Indian Penal Code and sentenced to rigorous imprisonment for one year and fine of Rs. 500/- or in default of payment of fine to under go additional rigorous imprisonment for three month.

(3.) The applicant is a truck driver.