BHAGWANDAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS criminal appeal is preferred by the appellant being aggrieved by the judgment dated 4/8/1998 passed by the First Additional Sessions Judge Chhattarpur in ST No.177/1996 whereby the appellant was convicted for commission of offence punishable under Section 436 of IPC and sentenced for one year's rigorous imprisonment with fine of Rs.500/-, in default of payment of fine, two months' simple imprisonment in addition.

(2.) PROSECUTION case, in short, is that in the night of

(3.) I have heard learned counsel for the parties.