CHOTTU ALIAS MAHENDRA Vs. STATE OF M.P

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment -dated 28.4.2011 passed by VII Additional Sessions Judge, Bhopal in S.T. No.615/10, whereby the appellant was convicted under Section 392 of the IPC and sentenced to undergo R.I. for 4 years and to pay fine of Rs.2000/ - and in default to suffer R.I. for 6 months.

(2.) PROSECUTION story, in short, may be narrated thus

(3.) THE appellant abjured the guilt and pleaded false implication. However, no specific reason was suggested in the crossexamination of complainant Snehlata (PW3) or any other prosecution witness.