MOORAT SINGH Vs. STATE OF M. P.

JUDGEMENT

(1.) This appeal is directed by the appellant against the judgment of the Additional Sessions Judge, Khurai dated April 21, 1990 in Trial No. 9/90 whereby Moorat Singh (accused) has been convicted for offence under section 436 of the Indian Penal Code and sentenced for one year R.I. and fine of Rs. 1000.00, in default to further R.I. for three months.

(2.) Briefly narrated the prosecution story is : Appellant set fire to the cattle house of Govindsingh resulting in burn of half of the house, cow dung and wood. Govind Singh (PW2) sustained loss to the tune of Rs. 1500.00.

(3.) After investigation by the Police the offence was registered and charge sheet was filed.