RAMNIWAS PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE applicant was convicted of the offence punishable under Sections 324/34 of IPC vide judgment dated 20.10.2011 passed by the learned A.C.J.M. Amarpatan, District Satna in Criminal Case No.221/07 and sentenced to two years R.I. with fine of Rs.500/ -. In Criminal Appeal No.440/11, the learned Additional Sessions Judge Amarpatan, District Satna vide judgment dated 9.10.2013 has dismissed the appeal filed by the applicant. Being aggrieved with the aforesaid judgments the applicant has preferred the present revision.

(2.) FACTS of the case in short are that on 29.4.2007 the complainant Babulal Kushwaha had lodged an FIR at Police Station, Amarpatan that he was engaged a vehicle sumo for taking the Barat of Ramayan Prasad Patel resident of Devri. Driver Prakash Sen went with the vehicle. After sometime, he was brought back with the intimation that driver Prakash Sen was beaten by the applicant and three other persons. After recording the FIR, the victim Prakash was sent for his medico legal examination and he had informed that some acid was poured upon him by the applicant. Dr. B.P. Mishra (PW -7) examined the victim Prakash at Community Health Centre, Mauganj and gave his report Ex.P/11. He found that skin of the victim burnt at three places by the chemical i.e. acid. After due investigation, a charge sheet was filed.

(3.) THE learned A.C.J.M. after considering the prosecution's evidence convicted and sentenced all the accused persons in a similar manner, whereas the description about the conviction and sentence imposed against the applicant is mentioned above. In appeal, the conviction as well as sentence directed against the applicant was maintained.