BHANWAR Vs. STATE OF M P

JUDGEMENT

(1.) This revision petition is directed against the appellate judgment and order dated 1-4-1983 passed by the 1st Additional Sessions Judge, Ujjain in Criminal Appeal No. 158 of 1982.

(2.) According to the prosecution story on 23-9-1979 when Chhotibai (P.W. 2) was sitting inside her house, the petitioner armed with a Dhariya entered there and assaulted her therewith. As a result, she sustained injury in the finger of her left hand. The occurrence was immediately reported at P.S. Mahankal. A crime was registered and investigation was set afoot. Chhotibai was sent for medical-examination. Dr. Rasikalal Jam (P.W. 1) examined her and found that she had an incised injury on her finger.

(3.) At the conclusion of the investigation the petitioner was prosecuted for offences under sections 452 and 324 of the I.P.C.