RADHA AHIRWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeal under Section 374 (2) of the Code of Criminal Procedure has been preferred by the appellant being aggrieved of the judgment dated 26/3/2018 passed by the Additional Sessions Judge, Bhopal in ST No.24/2015, whereby the present appellant has been convicted and sentenced as under: <FRM>JUDGEMENT_49_LAWS(MPH)5_2018_1.html</FRM>

(2.) In brief the facts of the case are that on 25.9.2014 at about 7:30 PM an incident took place at Gali No.2, Phuta Makbara, Bhopal where the complainant Suraj Tiwari was assaulted by Manoj Ahirwar with the aid of a knife and at that time present appellant Radha Ahirwar also came on the spot and assaulted Suraj Tiwari with the aid of a stick.

(3.) Since the main accused was a minor at the time of incident, he was tried by the Juvenile Court but his mother i.e. the present appellant was tried by the First Additional Sessions Judge, Bhopal and was convicted and sentenced as aforesaid.