Ramesh Chandra Sharma vs State Of M.P.
2023 Latest Caselaw 3070 MP

                                                             1
                           IN      THE      HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                    BEFORE
                                 HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                              ON THE 20 th OF FEBRUARY, 2023
                                            CRIMINAL REVISION No. 796 of 2010

                          BETWEEN:-
                          RAMESH CHANDRA SHARMA S/O S/O MULLARAM ,
                          AGED   ABOUT      45  YEARS, OCCUPATION: R/O
                          JHUNDPURA, P.S.CHINNONI DISTT.MORENA (MADHYA
                          PRADESH)

                                                                                          .....PETITIONER
                          (BY SHRI BHUPENDRA SINGH DHAKAD - ADVOCATE)

                          AND
                          STATE OF M.P. (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                          (BY SHRI KAUSHALENDRA SINGH - PUBLIC PROSECUTOR)

                                 Th is revision coming on for hearing this day, th e court passed the
                          following:
                                                              ORDER

Petitioner preferred this revision aggrieved by the judgment of trial Court

as well as appellate Court who found guilty of Section 325 of IPC. Trial Court convicted him and punished for 6 months R.I. and fine of Rs.200/- with default stipulation.

Learned counsel for the petitioner does not want to press this petition on merits and prays that in lieu of sentence fine should be enhanced. Incidence is of 2005. 18 years have been lapsed facing judicial process.

Learned counsel for the State supported the impugned judgment. Heard learned counsel for the parties and perused the record. Signature Not Verified Signed by: SUBASRI MANI Signing time: 21-Feb-23 10:35:40 AM

In view of the arguments advanced by the counsel for the petitioner and after perusing the record, the incident is of the year 2005, about 18 years has been passed, in these situation, in lieu of sentence of six months imposed under Section 325 of IPC is reduced to the period already undergone by him, enhancing the fine amount from Rs.200/- to Rs.10,000/- which shall be paid to the complainant by way of compensation.

The amount of compensation be deposited in the trial Court within one month from the date of receipt of certified copy of this order, failing which petitioner shall undergo the original sentence awarded by the trial Court. The appellant is on bail, in case the fine amount is deposited by him, his bail bonds

stands discharged.

With the aforesaid, the revision stands disposed of.

(DEEPAK KUMAR AGARWAL) JUDGE mani

Signature Not Verified Signed by: SUBASRI MANI Signing time: 21-Feb-23 10:35:40 AM