BABBU KOL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE appellant is convicted for the offence punishable under section 326 of IPC and sentenced for 4 years rigorous imprisonment with fine of Rs.200/ -. In default of payment of fine, 15 days additional sentence was also directed.

(2.) THE prosecution's case, in short, is that, on 24.11.2010, at about 3 p.m., the victim Mati Bai (P.W.3) was coming back from the river near the village Mertola. The appellant met her in the way and asked for the money. The victim denied that she had no amount. Thereafter, the appellant went with the victim to her house. At 4 p.m. when the victim reached near the hut behind FCI godown then, the appellant came with an axe and assaulted the victim on her right jaw. Due to that assault, she sustained a fracture. The witness Ramkali etc. came to the spot and they took the victim to the hospital at Beohari and thereafter, an intimation was given to the concerned police station.

(3.) AFTER considering the prosecution's evidence, the learned Additional Sessions Judge convicted and sentenced the appellant as mentioned above.