LAWS(MPH)-2002-5-42

NARVADA Vs. STATE OF M P

Decided On May 07, 2002
NARVADA. Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) THIS criminal revision impugns the judgment and order dated 24-10-96 passed by the learned Sessions Judge, Rewa in Criminal Appeal No. 8/95, whereby the order of conviction and sentence recorded by the learned Judicial Magistrate, First Class, Rewa in Criminal Case No. 71/91, dated 15-2-95 has been affirmed.

(2.) THE prosecution case in brief is that complainant Rudreshwar Prasad was waylaid on 10-9-90 by the accused/applicants and was inflicted injuries with blunt objects. The Trial Court on a proper appreciation of evidence led by both the sides relied on the evidence of S. K. Pathak (P. W. 3) and Dr. D. S. Kapoor (P. W. 6) and held the accused/applicants guilty of offences under Sections 147, 325 and 149 of IPC and sentenced them to the period of six months' R. I. under Section 147, IPC and one year R. I. with a fine of Rs. 200/- each under Section 325/149, IPC. In appeal the learned First Additional Sessions Judge did not find any infirmity with the findings of the learned Judicial Magistrate, and therefore, maintained the order of conviction and sentence as above.

(3.) HEARD Shri N. C. Beohar, learned Counsel for the applicants and Smt. Chanchal Sharma, learned Panel Lawyer for the State and perused the records.