JAHAR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has been convicted of offence under Section 324 of IPC and sentenced to six months RI with fine of Rs.500/- vide judgment dated 30.06.2014 passed by Judicial Magistrate First Class in Criminal Case No.18086/2010. In Criminal Appeal No.265/2014 vide judgment dated 19.8.2014 passed by the IX Additional Sessions Judge, Gwalior, the appeal was dismissed. Being aggrieved with the aforesaid judgments, the applicant has preferred the present revision.

(2.) The facts of the case in short are that on 25.12.2010 a quarrel took place between the complainant Balveer Singh and the applicant at Pinto Park, Gwalior and in that quarrel it is alleged that the applicant assaulted the complainant with a sharp cutting weapon (Karchhula) for two times. An FIR was lodged and after due investigation, the charge-sheet was filed.

(3.) The applicant abjured his guilt. He took a plea that he was falsely implicated in the case. However, no defence evidence was adduced.