PARAMLAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal has been filed under Sec. 374(2) of the Cr.P.C. against the judgment of conviction dtd. 13/6/2007 passed by the Learned Fifth Additional Sessions Judge, Sagar in S.T.No.46/2007, whereby learned Judge found the appellant guilty for the offence punishable under Sec. 324 of the IPC and directed to suffer R.I. for 1 year and six months with fine of Rs.500.00 with default stipulation.

(2.) Relevant facts, briefly stated are that on the basis of report lodged, Crime No.135/2006 was registered against the appellant at Police Station Maharajpur, District Sagar for commission of offence punishable under Ss. 307, 294, 34 of IPC. After completion of investigation, charge-sheet has been filed before the competent Court.

(3.) After recording the statements of prosecution witnesses and appreciating the evidence led by parties, learned trial Court found the appellant guilty for the offence punishable under Sec. 324 of IPC and sentenced them as mentioned above. Being aggrieved with the impugned judgment, the appellant has preferred this criminal appeal before this Court.