PREMLAL VISHWAKARMA Vs. STATE OF M.P

JUDGEMENT

(1.) THE applicant was convicted for the offence punishable under Section 403 of IPC vide judgment dated 8.8.2011 passed by the learned A.C.J.M. Maihar, District Satna in criminal case no.2232/06 and sentenced for one year R.I. with fine of Rs. 1000/ -. In criminal appeal no.341/12, the learned 2nd Additional Sessions Judge Maihar, District Satna dismissed the appeal. Being aggrieved with the aforesaid judgments the applicant has preferred the present revision.

(2.) THE prosecution's case, in short is that, on 27.11.2006 at about 11:30 a.m. the applicant was plying a motorcycle no. MP 19 -E 7541. When the papers were demanded by the S.H.O. Bhupendra Singh Yadav, then the applicant could not show any paper by and ultimately, he expressed that he found that motorcycle lying. Hence, a charge sheet for the offence punishable under Section 403 of IPC was filed before the trial Court.

(3.) THE applicant abjured his guilt. No specific plea was taken by the applicant and no defence evidence was adduced.