HARISHARAN Vs. STATE OF M P

JUDGEMENT

(1.) The applicant has preferred the present revision against the order dated 1.10.2004 passed by the learned First Additional Sessions Judge, Satna in criminal appeal No.8/2002, whereby the conviction directed against the applicant for the offence punishable under section 325 of IPC was maintained and the applicant was sentenced with 6 months rigorous imprisonment with fine of Rs.500/-.

(2.) The prosecution's case, in short, is that, on 1.12.1992, at about 9 a.m., in the morning, the applicant assaulted the victim Bhagwandas by a stick and an axe at the village Raund (Police Station Singhpur, District Satna).

(3.) The applicant abjured his guilt. Chhotelal (D.W.1) was examined as defence witness.