DELAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) WITH the consent of learned counsel for the parties, matter is heard finally.

(2.) THIS criminal revision under Section 374(2) of Cr.P.C. has been filed by the petitioner against the Judgment dated 04.03.2010 passed in Criminal Appeal No. 155/09 by learned 4th Addl. Sessions Judge, (FTC), Damoh whereby the judgment of conviction dated 13.11.09 passed by learned JMFC, Damoh in Criminal Case No. 106/09 under Section 325 of IPC and sentence of one year R.I. with fine of Rs. 500/ - with default stipulation against the petitioner has been confirmed.

(3.) IN order to bring home the charges against petitioner the prosecution examined six witnesses and placed FIR on record. The defence did not examine any witness.