Ramshanran vs The State Of M.P.
2023 Latest Caselaw 6142 MP

                                                           1
                           IN      THE     HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                   HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                               ON THE 17 th OF APRIL, 2023
                                          CRIMINAL REVISION No. 625 of 2005

                          BETWEEN:-
                          RAMSHANRAN SON OF DEWDHARI KUSHWAHA, AGED
                          ABOUT 40 YEARS, RESIDENT OF VILLAGE KONAITA P.S.
                          SABAHAPAR DISTRICT SATNA (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (NONE)

                          AND
                          THE STATE OF M.P. (MADHYA PRADESH)

                                                                                    .....RESPONDENT
                          (BY SHRI PRADEEP DWIVEDI - PANEL LAWYER )

                                This revision coming on for admission this day, th e court passed the
                          following:
                                                            ORDER

None has appeared for the applicant.

This Revision has been filed against appeal judgment dated 04.04.2005

passed by Session Judge - Satna, whereby judgment of conviction and order of sentence passed by Shri K.M.Ahmed, JMFC Satna in Criminal Case No.273/2003 State of M.P. through P.S. Sabahapur vs. Ramsharan for commission of offence under Section 325 of IPC has been confirmed but sentence of 01 year had been reduced to the period of 06 months and fine of Rs.2,000/-.

On perusal of the impugned judgment it is revealed that injured Dinesh

Signature Not Verified Signed by: VAISHALI TRIPATHI Signing time: 4/18/2023 10:55:03 AM

had sustained three injuries on his person. He has been firm and consistent in his evidence which stand fortified from the evidence of Badri Prasad (PW-2) and Bholli (PW-3) and medical evidence. Thus, learned Session Judge committed no error in affirming the conviction recorded by the learned J.M.F.C. Hence, conviction of appellant under Section 325 of IPC as recorded by the Courts below is confirmed. As for sentence part is concerned learned Session Judge has already reduced 01 year sentence to period of 06 months sentence and fine of Rs.2000/-. For an offence under Section 325 of IPC, six months jail sentence cannot said to be on higher side.

Therefore, no illegality, impropriety or incorrectness is visible in the

impugned judgment passed by appellate Court. Thus, this revision filed by the applicant has no arguable point. Hence, same being not entertainable is dismissed at motion stage.

Courts below be informed accordingly.

(DINESH KUMAR PALIWAL) JUDGE VPA

Signature Not Verified Signed by: VAISHALI TRIPATHI Signing time: 4/18/2023 10:55:03 AM