MAMTA BAI SEN Vs. LOLARE

JUDGEMENT

(1.) None has appeared for the appellant even in second round.

(2.) On a perusal of judgment dtd. 3/10/2011 passed in S.T. No.206/2010 (State of M.P. Vs. Lollare and another) under Ss. 435, 506, 294 and 325/34 of IPC, it is revealed that in this case learned Trial Court has convicted the accused/ respondent No.1 for commission of offence under Sec. 325 of IPC and has sentenced him for a period already undergone by him in jail and fine of Rs.3000.00.

(3.) This is an appeal by victim/ appellant under Sec. 372 of Cr.P.C.