BHAGWAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) FEELING aggrieved by the judgment of conviction and order of sentence dated 27.05.1998 passed by learned Sessions Judge, Raisen in S.T. No. 96/1997 convicting the appellant under Section 332 of IPC and thereby sentencing him to suffer RI of 1 1/2 years, this appeal has been preferred by the appellant under Section 374 (2) of the Code of Criminal Procedure, 1973.

(2.) THE facts in detail have already narrated by the Trial Court in para 2 of the impugned judgment and for convenience they are not being reproduced.

(3.) ON the other hand, learned Public Prosecutor argued in support of the impugned judgment and prayed for dismissal of this appeal.