NANNU @ MUKESH Vs. STATE OF M P

JUDGEMENT

(1.) The applicant has preferred the present revision against the order dated 24.4.2004 passed by the learned Sessions Judge, Damoh in criminal appeal No.1/2004, whereby the conviction directed against the applicant for the offence punishable under section 324 of IPC was maintained but, sentence was reduced to the period of Till Rising Court with fine of Rs.3,000/-.

(2.) The prosecution's case, in short, is that, on 30.4.2000, at about 11.30 p.m., the victim Gulzar Prasad who was a co-teacher and also co-brother of the applicant was lying in his house, situated at village Laklaka (Police Station Tejgarh, District-Damoh), after taking his dinner.

(3.) The applicant abjured his guilt. In defence, Keshav Prasad (D.W.1), Ramswaroop (D.W.2), Gopal Singh (D.W.3), Nand Kishore (D.W.4) and Gayatri (D.W.5) were examined.