SITARAM OJHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on admission.

(2.) Shri Vijay Pandey, learned Dy. Government Advocate for the respondent/State, has no objection to the disposal of this revision as per law based on the available record.

(3.) This revision has been filed being aggrieved of the judgment dtd. 30/8/2018 passed by the learned Judicial Magistrate First Class, Narshinghpur (M.P.) in Criminal Case No.3332/2012 [State of M.P. through P.S. Narshinghpur] whereby applicant has been convicted for offence under Sec. 324 of IPC and sentenced to undergo Rigorous Imprisonment 6 months with fine of Rs.500.00 with default stipulation of payment of fine amount to undergo additional R.I. for 01 month.