PRAHLAD (IN JAIL) Vs. STATE OF M.P.

JUDGEMENT

(1.) By means of filing the present appeal under section 374 of the Code of Criminal Procedure, 1973, appellant Prahlad has assailed the order of conviction dated 19.4.2010 passed by the learned 2nd Additional Sessions Judge, District Katni in Sessions Trial No. 117/2009 (State of M.P. through P.S. Sleemnabadv. Prahlad ]. By the Judgment under challenge, the learned Trial Judge convicted and sentenced appellant Prahlad as follows : <FRM>JUDGEMENT_133_LAWS(MPH)11_2013.htm</FRM>

(2.) Basis of the prosecution case is the Gum Insan report No. 15 of 2009 lodged by complainant Umashankar Pandey at police Station Sleemnabad, District Katni, which reads as under :

(3.) The learned Trial Court framed the charges against appellant for commission of offence punishable under sections 366, 366 (A), 342, 376 and 506 of I.P.C. The appellant pleaded not guilty therefore, he was put to trial.