JHABBU Vs. STATE OF M P

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment dated 22-1-1993 passed by the Sessions Judge, Chhindwara in S. T. No. 102/1991, whereby the appellant was convicted under Section 457 of the IPC and sentenced to undergo r. I. for two years and to pay fine of Rs. 500/- and in default to further suffer R. I. for six months.

(2.) THE prosecution case, in short, may be stated as under:-

(3.) ON being charged with the offences punishable under Sections 457 and 376 of the IPC, the appellant abjured the guilt and pleaded false implication due to animosity in the backdrop of the Panchayat Election.