PAPPU ALIAS RAMROOP Vs. STATE OF M P

JUDGEMENT

(1.) This criminal revision under Section 397/401 of Cr.P.C.has been filed by the petitioner against the Judgment dated 14.11.06 passed in Criminal Appeal No.71/2006 by learned Ist Addl. Sessions Judge , District- Panna whereby the judgment passed by learned JMFC, District-Panna on dated 22.08.06 in Criminal Case No. 692/03 convicting the petitioner under Section 325 of IPC and sentence of R.I. for four months and fine of Rs.100/- with default stipulation has been confirmed.

(2.) The facts in brief are that on 28.05.03 when complainant Khushiram had visited Village-Touraha in some relationship, petitioner beat him with the help of a lathi due to which complainant sustained injuries. The matter was reported at PS-Amanganj on the same day where report was written at Rojnamcha Sanha No.1094. Complainant was medically examined and after obtaining the medical report, on dated 02.06.03 Crime No.111/03 was registered as against the petitioner for offence punishable under Section 325 of IPC.

(3.) Learned Judicial Magistrate Ist Class framed charges punishable under Section 325 of the Indian Penal Code against the petitioner who abjured his guilt; therefore, he was put to trial.