UTTAM SINGH Vs. STATE OF M. P.

JUDGEMENT

(1.) This revision petition is directed against the appellate judgment and order dated 16 -7 -84 passed by the Additional Sessions Judge, Ratlam, camp Jaora, in Criminal Appeal No. 22 of 1980 whereby the petitioner's conviction under section 458 IPC and the sentence of simple imprisonment for three months and fine of Rs 200/ - and in default to undergo simple imprisonment for 20 days and the conviction under section 323 IPC and the sentence of three months simple imprisonment have been maintained.

(2.) THE circumstances giving rise to the petition are these. The informant Shankarlal (P.W. 1) is resident of village Arnia. He holds agricultural land in the adjoining village Bagakheda, where the petitioner cultivates the agricultural land belonging to his father.

(3.) ON the basis of a report of the occurrence, a crime was registered at police station Jaora, and investigation was set afoot.