KAJODILAL Vs. STATE OF MP

JUDGEMENT

(1.) This revision petition under Section 397 read with Section 401 of Cr.P.C. has been filed by the applicant being aggrieved by the judgment dated 7.10.2016 passed by Additional Sessions Judge, Chachoda in Cri.Appeal No.37/2016, confirming the judgment dated 23.12.2015 passed by Judicial Magistrate First Class, Chachoda in Criminal Case No. 520/2014, by which the applicant has been convicted and sentenced to undergo three months RI with fine of Rs.700/- under Section 324 IPC and till rising of the court with fine of Rs.300/- under Section 323 IPC with default stipulation.

(2.) The prosecution story in brief is that on 6.7.2014 complainant Krishna Bai went to the house of accused Kajodilal to materialise the dispute between Rekhabai, the daughter of complainant, and Pratibha, daughter of accused Kajodilal, where applicant and other co-accused persons hurled abusive language against her and on her resist, applicant Kajodilal gave blow by farsa on her head and right hand causing injuries to her. When Ramprasad came to save her then applicant Kajodilal gave blow on his left wrist, as a result they received injuries. After the incident, complainant Krishnabai lodged an FIR at Police Station Chachoda and case was registered for the offences punishable under Sections 294, 323, 324 and 506-B read with Section 34 IPC at Crime No. 295/2014. On completion of investigation, the police filed charge sheet before JMFC Chachoda.

(3.) After framing the charge and recording the evidence, the offences under Sections 324 and 323 IPC were found proved and the applicant was convicted and sentenced as stated herein above. Against the judgment of the trial court, the appeal was preferred which was dismissed. Hence, this revision petition.