BABU KHAN Vs. ABDUL LATIF KHAN

JUDGEMENT

(1.) These three cases are interlinked and are, therefore, being disposed of by a common order.

(2.) The revisions, registered as Cri. Revision Nos.858/08 and 1450/08, are counter revisions preferred respectively by the accused namely Babu Khan (for short 'Babu') and complainant Abdul Latif Khan (for brevity 'Latif') against appellate judgment passed on 24.4.2008 by Shri Deepak Kumar Agrawal, Third Additional Sessions Judge, Hoshangabad in Cri. Appeal No.130/07, whereby Babu's conviction, under Section 500 of the IPC, as recorded by Shri Vivek Sharma, JMFC, Hoshangabad vide judgment dated 6.7.2007 in Cri. Case No.283/07 and consequent sentence of fine, were affirmed but the period of custodial sentence was reduced from 1 year to 6 months.

(3.) The MCrC, filed by Babu and numbered as MCrC No.11566/08, is a petition, under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code'), for issuance of direction to the trial Court to lodge a complaint against Latif (examined as PW1) and one Shazad Ali (PW2) in respect of the offences punishable under Sections 193, 211 and 120B of the IPC.