JASWANT SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) APPLICANT above named being aggrieved by the judgment dated 27.6.1994 passed by the Addl. Sessions Judge, Narsingarh, in Cr. Appeal No. 14/94 confirming the judgment of conviction Under Section 215 IPG and sentence of 1 year RI with fine Rs. 4,000/ - passed by the J.M.F.C. Narsingarh in Cr. Case No. 49/87, has filed this revision Under Section 397/401 Cr.P.C.

(2.) BRIEFLY stated the case of the prosecution in the trial Court was that on 15.1.1987, three buffaloes belonging to Biharilal had strayed from the jungle where they had been taken for grazing along with other cattle; that after 2/3 days applicant -accused Jaswantsingh met Biharilal and his brother Mangmal and offered to trace the buffaloes on payment of Rs. 3,000/ -; that the matter was ultimately settled for Rs. 1,400/ - and that in the following morning the accused returned three buffaloes to the complainant after taking Rs. 1,400/ -from him. A report of the Incident was lodged by Biharilal with the Police on 20.1.1987 on the basis of which a case Under Section s. 379 and 215 IPC was registered and the investigation followed.

(3.) I have heard Shri R.C. Chhazed, learned Counsel for applicant and Shri A. Upadhyay, PL for Respondent -State.