ANIL Vs. STATE OF MADHYAPRADESH

JUDGEMENT

(1.) The applicant has challenged the judgment dated 22.9.1999 passed by Special Railway Magistrate, Bhopal in Criminal Case No.2766/1999 whereby he was convicted for offence punishable under Section 379 of I.P.C and sentenced for two years rigorous imprisonment with fine of Rs.5000/-. The applicant has also challenged the judgment dated 3.11.1999 passed by the learned VIth Additional Sessions Judge, Bhopal in Criminal Appeal No.184/1999 whereby his conviction was maintained whereas sentence was reduced to R.I for the period of one year with fine of Rs.5000/-.

(2.) The prosecution's case in short is that, on 18.5.1999 the complainant R. K. Sharma went to the railway platform of Bhopal Station to see off the family of his Superior Officer.

(3.) The learned Special Railway Magistrate after considering the evidence adduced convicted and sentenced the applicant as mentioned above whereas in appeal the sentence was modified.