PRAKASH BAGRI Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 15.9.2009 passed by 6 th Additional Session Judge (Fast Track), Ujjain in S.T. No.203/2009. By the impugned judgment, appellant has been found guilty of offence punishable u/s. 324 of the Penal Code and sentenced to undergo 3 years R.I. with fine of Rs.500/ with default stipulation.

(2.) The charge against the appellant was that on 24.6.2006, appellant assaulted complainant Anand Bagri and caused him knife injuries. The incident was reported at Police Station Kayatha, which set the law in motion. After completing the investigation, charge sheet was filed for an offence punishable u/s. 307 of the Penal Code. Appellant denied the charges and submitted that he was falsely implicated on account of enmity.

(3.) Considering the prosecution evidence, learned trial Judge found the appellant guilty of the offence punishable u/s. 324 of the Penal Code and sentenced him, as aforesaid. Hence, this appeal.