JAGMOHAN Vs. STATE OF M P

JUDGEMENT

(1.) This revision has been preferred by the applicant under Section 397/401 of the Code of Criminal Procedure being aggrieved by the judgment dated 18-2-2014 passed by Additional Judge to the Court of IASJ, Jhabua in Cr. A. No. 16/14 whereby he affirmed the conviction and sentence dated 22-1-2014 passed by CJM, Jhabua in Cr. Case No. 2217/2013 awarded to the applicant as under:--

(2.) CJM stated the particulars of the offence to the accused persons and asked whether they plead guilty or have any defence. They denied the allegation and prayed for trial.

(3.) Prosecution examined three witnesses, whereas applicants did not produce any witness in defence. After hearing learned Counsel for the parties, learned CJM found the applicants guilty and convicted them for the offence punishable under Section 34(1)(a) read with Section 34(2) and Section 36 of the M.P. Excise Act and sentenced as aforesaid. The applicants took the matter to Sessions Court in appeal but they did not find favour with the learned Sessions Court. Feeling aggrieved thereby, they have preferred this revision.