GHANSHYAM ALIAS KALLOO Vs. STATE OF M P

JUDGEMENT

(1.) Appellant has filed this appeal being aggrieved by the judgment and conviction passed by Ist Additional Sessions Judge, Mandla in S.T. No. 7/98 vide impugned judgment dated 22/02/99 whereby being convicted u/s 325 of IPC, he has been sentenced to undergo RI for 2 years with fine of Rs.1000/- in default to suffer further RI for 3 months. Further being convicted u/s 323 of IPC, appellant has been sentenced to undergo RI for 6 months.

(2.) As per the prosecution case on 30/01/95 at about 8.00 PM appellant Ghanshyam with other co-accused beaten the complainant Kishanlal by means of lathi as a result, complainant received injury on head. Completing the investigation, appellant was charge sheeted.

(3.) Learned counsel for appellant Shri Patel has submitted that he is only challenging the quantum of sentence.