ANTER SINGH LODHA Vs. STATE OF M.P.

JUDGEMENT

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

(2.) APPLICANT Anter Singh has assailed the judgment dated 10th March, 2010 passed by learned Sessions Judge, Bhopal in Criminal Appeal No. 494/2009 arising out of order dated 30/11/2009 passed by learned Judicial Magistrate First Class, Bhopal in Criminal Case No. 1093/2004 convicting the applicant for the offence punishable under Section 326 of IPC and sentenced to undergo six months' rigorous imprisonment with fine of Rs. 5000/ - , in default of payment of fine, the applicant has to suffer one month's additional rigorous imprisonment.

(3.) IN order to bring home the charges against applicant the prosecution examined seven witnesses and placed five documents on record. The defence examined two witnesses.