DHARMENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Considering the conviction and short jail sentence, the appeal is heard finally. The present appeal is filed under Sec. 374 of Cr.P.C being aggrieved by the order of conviction and sentenced dtd. 5/3/2024 passed by Second Additional Sessions Judge, Sonkatch, District Dewas in ST No.28/2021 whereby, convicting the appellant under Sec. 323 (two counts) of IPC and sentenced to undergo 6 months RI with fine of Rs.500.00 for causing simple injury to Radheshyam and Abhishek.

(2.) From the facts of the case, it is established that a counter case was also registered against the complainant side in case no.20/2021 for commission of offence under Sec. 302 of IPC and other offences for causing death of one Narayan. In the present case, initially the appellant was prosecuted for offence under Sec. 294, 323/34, 427, 506 of IPC. The trial court after evaluation of the evidence of PW No.1 Radheshyam, PW No.2 Shivam, PW No.3 Abhishek and PW No.6 Krishnabai held that the prosecution has failed to prove the offence under Sec. 294, 427, 323/34, 506 of IPC. However, the prosecution proved its case beyond any about that the accused person had caused simple injury to Radheshyam and Abhishek and convicted the appellant as mentioned hereinabove.

(3.) Learned counsel for the appellant submits that the incident had taken place in the year 2021 and the appellant was on bail during trial and after conviction also his jail sentence has been suspended. He further submits that he is not challenging the order on merit but confines his submission on the question of sentence and submits that for the offence under Sec. 323 of IPC, the jail sentence is not mandatory and therefore, the fine amount may be enhanced and the enhanced fine amount may be directed to be paid to the injured persons by way of compensation.