HARISINGH MARAVI Vs. STATE OF M.P

JUDGEMENT

(1.) IN this appeal, the appellant has assailed the judgment of conviction passed by the Additional Sessions Judge, Sihora, District Jabalpur (MP) in Sessions Trial No.638/2009 decided on 08.07.2014. By the judgment under challenge, learned Additional Sessions Judge has convicted the appellant for the offence punishable under Section 420 of IPC and sentenced three years rigorous imprisonment with fine of Rs.1000/ - in default of payment of fine, additional rigorous imprisonment for three months.

(2.) AS per impugned judgment co -accused Sankar Singh was also convicted for the charges under Section 420, 467 and 468 of IPC. Learned counsel for the appellant submitted that the perhaps coaccused Shankar Singh filed separate appeal which is at all not related with this independent compromise matter.

(3.) ON dated 30.01.2015 appellant Harisingh Maravi and complainant Dharmajay Patel were personally present before the Court and they were duly identified by their counsel. As per order of this Court willingness and consent of the complainant has been recorded before Registrar (J -I) on dated 20.12.2014. In such premises, there is no need to give details of the prosecution case as well as reasons for conviction and sentenced.