DWARKA SONI Vs. STATE OF M P

JUDGEMENT

(1.) APPELLANTS have preferred this appeal challenging their conviction and order of sentence passed by IVth Additional Sessions Judge, Chhatarpur in S.T. No. 165/93, decided on 13-5-1998.

(2.) APPELLANTS No. 1, 3 and 4 have been convicted under section 323/34 of Indian Penal Code for causing hurt to Ramkripal and sentenced to rigorous imprisonment for six months with fine of Rs. 200/-, in default rigorous imprisonment for one month. They are further convicted under section 325/34 on two counts for causing grievous hurt to Chandrapal and Ramkishore and sentenced to rigorous imprisonment for four years with fine of Rs. 500/-, in default rigorous imprisonment for one year, on each count. Appellant No. 2, however, has been convicted under section 323/34 for causing hurt to Ramkripal, under section 325 of Indian Penal Code for causing grievous hurt to Ramkishore, under section 325/34 of Indian Penal Code for causing grievous hurt to Chandrapal and sentenced to rigorous imprisonment for six months with fine of Rs. 200/-, rigorous imprisonment four years with fine of Rs. 500/- on two counts, in default rigorous imprisonment for two months and one year respectively. Appellant No. 3 has been further convicted under section 294 of Indian Penal Code and sentenced to rigorous imprisonment for one month with fine of Rs. 50/-, in default rigorous imprisonment for fifteen days.

(3.) LEARNED Additional Sessions Judge, after trial and upon appreciation of the evidence adduced in the case, acquitted all the appellants of the charges under section 307 and 506-B of Indian Penal Code, but found them guilty for causing hurt to Ramkripal and grievous hurt to Chandrapal and Ramkishore and also found appellant Jaypal guilty for uttering obscene abuses on the public place, convicted and sentenced them as aforesaid by the impugned judgment, which has been challenged in this appeal.