Mohan vs State Of M.P.
2023 Latest Caselaw 9598 MP

                                                               1
                             IN      THE      HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                      BEFORE
                                   HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                                   ON THE 26 th OF JUNE, 2023
                                              CRIMINAL REVISION No. 386 of 2011

                            BETWEEN:-
                            MOHAN S/O DEEPCHAND PALIWAL, AGED ABOUT 46
                            YEARS, OCCUPATION: GOVT.SERVANT R/O CHACHODA
                            (KANYA SHALA MARG) DISTRICT GUNA (MADHYA
                            PRADESH)

                                                                                            .....PETITIONER
                            (BY SHRI ANAND GUPTA - ADVOCATE)

                            AND
                            THE STATE OF M.P. THROUGH P.S. CHACHODA
                            DISTRICT GUNA (MADHYA PRADESH)

                                                                                          .....RESPONDENT
                            (BY SHRI NITIN GOYAL - PANEL LAWYER)

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

Petitioner has filed this revision under Section 397/401 of Cr.P.C against

the order dated 23.03.2011 passed by Additional Sessions Judge, Chachoda in Criminal Appeal No.267/2009 affirming the judgment dated 20.08.2009 passed by JMFC Chachoda in Criminal Case No.890/06, whereby the petitioner has been convicted under Section 325/34 of IPC and sentenced to undergo one- one year RI with fine of Rs. 1000- 1000/- and Section 323/34 of IPC and sentenced to undergo six- six months' RI with fine of Rs. 500-500/- with default stipulations.

Signature Not Verified After hearing learned counsel for the parties and having gone through the Signed by: VIJAY TRIPATHI Signing time: 6/27/2023 2:09:37 PM

impugned orders passed by learned Courts below, this Court is of the considered opinion that no illegality has been committed by learned Courts below in passing the impugned orders.

Accordingly, present criminal revision stands dismissed.

(DEEPAK KUMAR AGARWAL) JUDGE Vijay

Signature Not Verified Signed by: VIJAY TRIPATHI Signing time: 6/27/2023 2:09:37 PM