MUBBU @ BOHAT SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This revision petition has been preferred against the judgment dated 30/8/2013 passed by Additional Judge to the Court of I Additional Sessions Judge, Damoh in Cr.A. No.27/2011 whereby the judgment dated 14/2/11 passed by Chief Judicial Magistrate, Damoh in Criminal Case No.1035/2007 convicting the petitioner under Sections 325/34, 452 of the IPC and sentencing him to undergo R.I. for one year and to pay a fine of Rs.500/- on each offence, was affirmed.

(2.) Prosecution case, in brief, is that on 13/4/07 at about 10 p.m., one Rammu and the petitioner were abusing each other and as Madan asked them not to abuse, upon which, petitioner beat Madan with a Lathi after entering into his house as a result of which his teeth got broken.

(3.) At the outset, learned counsel for the petitioner submitted that he does not want to challenge the convictions awarded to the petitioner . However, he prayed that the custodial sentences passed against the petitioner may be reduced to the period already undergone. According to him, the petitioner is in jail since 30/8/13.