SHAUKAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellant has filed this appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C') being aggrieved by the judgment of conviction and sentence dtd. 13/10/2004 passed by Additional Sessions Judge, Gadarwara, District Narsinghpur in S.T.No.142/2003, whereby appellant has been convicted for commission of offence punishable under Sec. 323 of IPC and sentenced him to undergo SI for one month with fine of Rs.1,000.00 with usual default stipulation.

(2.) Relevant facts, briefly stated are that on the basis of report lodged by complainant Crime No.82/2002 has been registered against the appellant at Police Station Saikheda, District Narsinghpur for commission of Offence punishable under Ss. 307, 294, 34 of IPC. After completion of investigation, charge-sheet has been filed before the competent Court.

(3.) After recording the statements of prosecution witnesses and appreciating the evidence lead by parties, learned trial Court found the appellant guilty for commission of offence punishable under Sec. 323 of IPC and sentenced him as mentioned above. Being aggrieved with the impugned judgment, the appellant has preferred this criminal appeal.