RADHESHYAM @ RAJU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS revision petition has been filed under Section 397 r/w S.401 of the Cr.P.C. being aggrieved by the judgment dated 18.02.2013 passed by I Additional Sessions Judge Jaora, District-Ratlam in Criminal Appeal No.06/2012, whereby the present petitioner was convicted for offence under Section 324 of the IPC and sentenced to him undergo three months S.I with fine of Rs.100/-, in default of payment of fine he was to further undergo seven days S.I.

(2.) BRIEFLY stated the facts in a nutshell are that the present petitioner was a step son of the injured Imartibai and apparently there was some dispute going on regarding partition of agricultural land and in a moment of passion there was scuffle and Imartibai had received injury in her small finger. The complaint was lodged at police station Hat Pipaliya at a Crime No.14/07. After framing of charge and recording of evidence, petitioner was convicted as stated above, hence the present revision.

(3.) COUNSEL prayed that the revision deserves to be allowed and the judgment of conviction deserves to be set- aside. In the alternate, Counsel has prayed that if both the Courts below are satisfied regarding the conviction the custodial sentence be reduced to the period already undergone.