HEMRAJ Vs. STATE OF M P

JUDGEMENT

(1.) SMT. Kamalti Bai w/o Hemraj Mehra R/o Bhuyari, at present R/o Multai, District Betul is present in person. They are identified by the Counsel of the applicant.

(2.) IT is apparent from the judgment of the Courts below that the present applicant was found guilty and convicted under Sections 323 and 498-A of Indian Penal Code and awarded sentence three months' R. I. on first count while one year R. I. with fine of Rs. 100/- on second count. It is also not disputed that this prosecution was initiated at the instance of wife of the applicant (Smt. Kamalti Bai), who is present before this Court.

(3.) I. A. No. 1833/2004, this is a joint application filed under Section 320 (2) of Criminal Procedure Code by the applicant and complainant alongwith their affidavits.