NATTHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant was convicted for commission of offence under Sections 353, 452 of IPC and sentenced for three months' rigorous imprisonment with fine of Rs.100/- and three months rigorous imprisonment by the Judicial Magistrate First Class, Panna (Shri Sanjeev Jain) vide judgment dated 22.1.2004 in Criminal Case No.586/2003. In default of payment of fine, he was to undergo additional imprisonment for seven days and fifteen days respectively.

(2.) The prosecution case, in short, is that on 10.2.2001 the complainant Jaipal Singh (PW-4) was working in the school at Sahalwara (Police Station Gunore District Panna). At about 11:00 AM in the morning the applicant went inside the school with a stick. He directed the complainant that he should mention the presence of his daughter on each and every day otherwise he would assault.

(3.) The applicant abjured his guilt. He did not take any specific plea in the matter. However, Ram Viswas (DW-1) was examined.