AMAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) WITH the consent of learned counsel for the parties, the case is finally heard. This revision is directed against the judgment dated 1. 9. 2008 passed by the First Additional Sessions Judge, mandla in Criminal Appeal No. 158/2007 whereby he has dismissed the appeal confirming the conviction and sentence of the applicant as passed by the trial court.

(2.) THE trial court convicted the applicant for an offence under Section 325 of the Indian Penal Code and sentenced to rigorous imprisonment for one year and a fine of Rs. 1000/- or in default of payment of fine to further undergo rigorous imprisonment for three months.

(3.) THE victim of the incident was father Girdhari (P. W. 1) of the applicant.