KISHAN Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been filed by the appellant under Section 374 of Code of Criminal Procedure, 1973 against the judgment of conviction and sentence dated 26-08-2010 passed in S.T.No.114/10 by learned Forth Additional Sessions Judge (Fast Track), Guna whereby the appellant has been convicted for the offence under Sections 326 (two counts), 324/34 and 323/34 and sentenced to undergo 2-2 years' RI with fine of Rs.2500-2500/-, 6 months' RI with fine of Rs.300/- and 3 months' RI with fine of Rs.200/- respectively with default stipulation.

(2.) This appeal is only of academic importance as the appellant has completed the sentence awarded to him and has deposited the fine amount in the trial Court.

(3.) The brief facts of the case are that on 08-05-2008 on a dispute of amount given for marriage of the appellant, complainant Ramcharan was beaten by the appellant by inflicting Axe blow and father of appellant has also inflicted Lathi blow. Learned trial Court after trial of the appellant for the offence under Sections 294, 341, 326, 324/34, 324 and 506-B of IPC, has convicted the appellant for the offence as mentioned in paragraph 1 of the impugned judgment.