GUDDU @ PURSHOTTAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS is an appeal preferred by the appellant feeling aggrieved against the judgment dated 24th January, 2007, delivered by the then Special Judge (Atrocities), Narsinghpur in Special Case No. 208/2005 in which appellant Guddu alias Purshottam has been convicted and sentenced for one year R.I. and fine of Rs.1000/- under Section 323 of IPC, in default of payment of fine to further undergo simple imprisonment for two months.

(2.) LEARNED counsel for the appellant did not challenge the finding of conviction of the appellant but confined his arguments only on the point of sentence. So there is no need to consider the facts of the case. 2

(3.) KEEPING in view the facts and circumstances of this case and submissions made by the parties, the interest of justice would be served if the amount of fine is enhanced in lieu of sentence.