NEERAJ KEWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Criminal Revision under Sec. 397 read with Sec. 401 of CrPC is filed assailing the judgment of conviction and order of sentence dtd. 7/11/2023 passed by Sessions Judge, Ashok Nagar in Criminal Appeal No. 86 of 2023, whereby the judgment of conviction and order of sentence dtd. 11/7/2023 passed by Judicial Magistrate First Class, Ashok Nagar in RCT No.119 of 2019 was affirmed. Learned Judicial Magistrate First Class had convicted the revision petitioner for offence punishable under Sec. 279 of IPC and sentenced him to fine of Rs.500.00 with default stipulation of imprisonment for 15 days. Revision petitioner was further convicted for offence punishable under Sec. 338 of IPC (two counts) and sentenced to undergo rigorous imprisonment of six months and fine of Rs.500.00 for each count, with default stipulation of imprisonment for 15 days. Revision petitioner was further convicted for offence punishable under Sec. 3/181 of the Motor Vehicles Act and sentenced to fine of Rs.200.00 with default stipulation of imprisonment for seven days.

(2.) For the sake of convenience, revision petitioner- Neeraj Kewat shall hereinafter refer to as ''Accused''.

(3.) The exposition of facts giving rise to this revision are, in brief, as under:-