KALU @ GURDAYAL SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Appellant was found guilty for the offence punishable under Section 236 of IPC and has been sentenced to undergo 4 years rigorous imprisonment and pay fine of Rs. 1,500/ - by Addl. Session Judge, Badwah, in Session Trial No. 50/1993 by judgment dated 23/02/1994, feeling aggrieved by this judgment of conviction and sentenced awarded by learned Addl.Session Judge this appeal has been preferred.

(2.) INCISED wound of 10" X 2" in left side of the abdomen, which was muscle deep.