CHAMMI @ JALAM SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This revision has been preferred against judgment dated 22.03.2002 passed by Additional Sessions Judge Narsinghpur in Criminal Appeal No.10/2002 convicting the petitioner under Section 325/34 of IPC and sentenced to 6 months R.I. and with fine of Rs.300/ by confirming the judgment of trial court.

(2.) Facts of the case, in short, are that on 22.03.96 at about 8:00 a.m. Tikaram (PW 9) was going on his cycle for selling milk was stopped by petitioner and another co accused. They abused him and started assaulting with lathi. PW 9 sustained a fractured on his left elbow.

(3.) In view of the evidence of injured Tikaram (PW 9) and further in view of the medical evidence of Dr. S.L. Gupta (PW 5) and X ray report Ex. P 5, it remains no longer disputed that Tikaram (PW 9) sustained a grievous injury on his elbow caused by the petitioner. I see no perversity and irregularity in appreciation of evidence done by the courts below. Conviction of petitioner under Section 325/34 of IPC is hereby affirmed.