BITTI @ AKSHYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal revision by the accused under sections 401/397 Cr.P.C., is directed against the confirming judgment of conviction and order of sentence dated 04/05/2019 in Cr. Appeal No.64/2019. The Judicial Magistrate

(2.) First Class, Shajapur in Cr. Case No.875/2017 vide judgment dated 24/01/2019 convicted the petitioner under sections 323/34 IPC and sentenced him to undergo till rising of the Court with fine of Rs.1,000/- with default stipulation.

(3.) The coaccused Golu alias Chandan Nagoriya has not preferred appeal and submitted to the conviction and order of sentence. The petitioner and coaccused have been acquitted from the offence under sections 504 and 506-B IPC. The State has not preferred any appeal against acquittal. Hence, the same has attained finality.