BHASKAR PRASAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment dated 26-9-1995 passed by Third Additional Sessions judge, Rewa in S. T. No. 124/1998, whereby the appellant was convicted under Section 316 of the IPC and sentenced to undergo r. I. for 5 years and to pay fine of Rs. 2. 000/- and in default to further suffer S. I. for 1 year.

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

(3.) THE appellant denied the charge and pleaded false implication due to prevailing animosity on account of panchayat election.