DOMAN @ PANJU Vs. STATE OF M P

JUDGEMENT

(1.) This criminal revision under Section 397/401 of Cr.P.C.has been filed by the petitioners against the Judgment dated 09.02.11 passed in Criminal Appeal No.19/10 by learned Sessions Judge ,Dindori District- Dindori whereby the judgment passed by learned JMFC, District-Dindori on dated 10.03.10 in Criminal Case No. 122/06 convicting the petitioners under Section 325/34 of IPC and sentence of R.I. for one year and fine of Rs.250/- each with default stipulation has been confirmed.

(2.) The facts in brief are that on 13.02.06 at about 10 AM the petitioners who were armed with lathis assaulted complainants Binjabai W/o Chhotelal and Chhotelal as a result of which complainants and some other persons Girdhari, Ghanshyam, Mamtabai received injuries on their person. The matter was reported at PS-Dindori on the same day where Crime No.45/06 was registered as against the petitioners for offence punishable under Sections 341,294,506,323,34 of IPC.

(3.) Learned Judicial Magistrate Ist Class framed charges punishable under Section 325,323/34,294, 506-B of the Indian Penal Code against the petitioners who abjured their guilt; therefore, they were put to trial.