GULAB SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This petition has been preferred against judgment dated 12.12.2006, passed by Additional Sessions Judge, Astha, District Sehore in Criminal Appeal No.110/2001, convicting the petitioner under Section 324 of I.P.C. and sentenced to 6 months R.I. and with fine of Rs.500/- by partly confirming the judgment of trial Court passed by J.M.F.C. Astha, District-Sehore in Regular Criminal Case No.625/1994 on 19.10.2001.

(2.) Facts, in short, are that on 19.9.1994 Kamal Singh( since deceased) while coming back from his field sat for a while, on the way at about 2 pm. Petitioner along with three other persons came and abused and assaulted him. Petitioner was holding a Farsi and caused injuries on head of Kamal Singh. Injured lodged F.I.R. at Police Station Jawar on 29.9.1994 soon after the incident. A case at Crime No.137/1994 under Sections 341, 294, 506-B and 323 of IPC was registered against the petitioner and others. Injured was sent for medical examination.

(3.) Completing investigation, Police Jawar submitted a charge sheet against the petitioner and three others. Trial Court framed charge under Sections 294, 324 and 506-B of I.P.C. on the petitioner. Petitioner abjured guilt.