GOPAL SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This petition has been preferred against judgment dated 24.04.2002 passed by Additional Sessions Judge, Sehora District Jabalpur in S.T. No. 87/2000 convicting the petitioners under Sec. 325 of Penal Code and sentenced to 6 months R.I. and Rs. 500.00 fine.

(2.) Facts of the case, in short, are that in the intervening night 9­10 Jan., 94, Harilal (PW­1) was going on field was surrounded by petitioners and was assaulted by them with lathies. PW­1 sustained as many as 9 injuries including fracture of metacarpal bone of left hand. FIR was lodged at Police Station Majhgava and then regular case was registered at Crime No. 1418/94 under section 324, 325 and 294 of Penal Code against the petitioners. PW­1 was sent for medical examination and was sent for X­ray examination also.

(3.) Completing the investigation police Majhgava submitted charge sheet against the petitioners under Sec. 324, 325 and 294 of IPC. Trial Court framed charges under Sec. 294, 325 of IPC. Appellants abjured guilt.