PAWAN SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) Heard.

(2.) THE petitioner Pawan Sharma married to the complainant Meena. There was a quarrel between applicant and Bhawani Sharma with Smt. Meena and her mother Bahutia Bai on 3.10.2004. Due to which, Smt. Meena lodged a report at Police Station Civil Lines, Morena. A criminal case under Section 324/34 and 323/34 of IPC was registered. On filing charge -sheet before JMFC, Morena, Criminal Case No. 2081/2006 was registered, which was decided by the learned JMFC, Morena on 14.12.2010 by which the petitioner Pawan and Bhawani were convicted under Sections 323/34 and 324/34 of IPC and were sentenced to undergo imprisonment for 6 -6 months and imposed fine of Rs.300/ - each, and imprisonment for one year and fine of Rs.500/ - each respectively. The accused persons Bhawani and Pawan preferred an appeal before the Sessions Judge, Morena.

(3.) Criminal Appeal No. 01/2011 (Bhawani Sharma and others Vs. State) was decided on 08.03.2011. By the impugned judgment, the learned Sessions Judge maintained the conviction under Section 324 of IPC against the present applicant Pawan Sharma and acquitted Bhawani Sharma. Pawan Sharma preferred this revision under Section 397 r/w Section 401 of Cr.P.C. against the said judgment.