RAM SUKHAN Vs. STATE OF M P

JUDGEMENT

(1.) THIS criminal revision impugns the judgment dated 22.2.1993 passed by learned Additional Sessions Judge, Umaria, Distt. Shahdol in criminal appeal No. 24/92, whereby he has affirmed conviction and sentence recorded by learned Judicial Magistrate First Class, Umaria in criminal case No. 425/91, dated 20.7.1992 under section 447 IPC, holding the accused/applicants guilty of offence under section 447 IPC and sentencing them to seven days' S.I. and fine of Rs. 100/ - each.

(2.) THE prosecution case is said to be founded on the evidence of Ramayan Prasad (PW 1), Janardan Prasad (PW 2), Rammele (PW 3) and Chatura (PW 5), apart from other circumstantial evidence. From the evidence of these witnesses it appears that the complainant side had sown paddy crop in the field in question which the accused/applicants wanted to purchase and of which, they wanted to take a forcible possession otherwise there was no reason for the accused/applicants to have assembled on the spot being armed with lethal weapons like axe and lathis. Though there are some minor contradictions in the prosecution evidence, but they are too insignificant to affect the findings based on proper appreciation of evidence.

(3.) THE criminal revision is disposed of accordingly.