RADHESHYAM Vs. STATE OF M P

JUDGEMENT

(1.) Appellant has filed this appeal being aggrieved by the judgment and conviction passed by IInd Additional Sessions Judge, Jabalpur in S.T. No. 16/97 vide impugned judgment dated 31/07/99 whereby being convicted u/s 324 of IPC, he has been sentenced to undergo RI for 2 years.

(2.) As per the prosecution case on complainant Kamlesh is having a grocery shop at village Urdua Khurd and appellant has taken grocery worth Rs. 400/- on credit from his shop. On 9/09/96 when appellant was passing through complainant's shop, complainant Kamlesh stopped him and demanded Rs. 400/-. Some altercation took place and appellant armed with knife assaulted the complainant resultantly he received incised injuries on his stomach. A named FIR Ex.P-1 was lodged in police station Panagar.Injured was immediately shifted to the hospital where PW- 5 Dr. A.K. Jain examined him and found following injury:-

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