Barelal vs The State Of Madhya Pradesh
2026 Latest Caselaw 1297 MP

Citation : 2026 Latest Caselaw 1297 MP
Judgement Date : 9 February, 2026

[Cites 4, Cited by 0]

Madhya Pradesh High Court

Barelal vs The State Of Madhya Pradesh on 9 February, 2026

Author: Avanindra Kumar Singh

Bench: Avanindra Kumar Singh

          NEUTRAL CITATION NO. 2026:MPHC-JBP:11387




                                                                1                               CRR-1504-2013
                               IN     THE      HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        BEFORE
                                     HON'BLE SHRI JUSTICE AVANINDRA KUMAR SINGH
                                                  ON THE 9 th OF FEBRUARY, 2026
                                               CRIMINAL REVISION No. 1504 of 2013
                                                          BARELAL
                                                            Versus
                                                THE STATE OF MADHYA PRADESH
                            Appearance:
                              Shri Anand Kumar - Proxy counsel on behalf of Shri Sandeep Kumar Sen -
                            Advocate for the applicant.
                              Ms. Sonali Shrivastava - Panel Lawyer for the State of M.P.

                                                                    ORDER

Heard on the question of admission.

2. This revision is admitted for final hearing.

3. With the consent of learned counsel for the parties, this revision is heard finally as the record is already received.

4. Perused the record.

5. It is seen that learned J.M.F.C. Pawai, district Panna, M.P. in Criminal Case No. 71 of 2010 (State of M.P. vs. Barelal) vide judgment

dated 20.12.2012 convicted the accused to undergo R.I. for six months and fine of Rs.1000/- under Section 354 of IPC. The applicant - Barelal was acquitted of the charges under Section 324 of IPC as per Para-19 of the judgment.

6. On an appeal learned Appellate Court at Pawai, District Panna in Cr.A. No.21 of 2013 vide judgment dated 24.7.2013 partly allowed the

NEUTRAL CITATION NO. 2026:MPHC-JBP:11387

2 CRR-1504-2013 appeal and reduced the sentenced to three months S.I. with fine of Rs.2000/- .

7. Learned counsel for the applicant submits that he is not pressing this revision against conviction but the sentence of the applicant may be reduced to the period already undergone by him by enhancing some fine amount.

8. Learned Counsel for the State has no objection if the prayer as advanced by learned counsel for the applicant is allowed.

9. PW-1 is the prosecutrix.

10. PW-2 is the sister-in-law of the prosecutrix.

11. PW-3 Dashrath Prasad Yadav is the father-in- law of the prosecutrix.

12. PW-4- Kitab Singh is the Head Constable.

13. PW-5 - M. Swami is the S.I.

14. PW-6 - Dr. Pawan Dwivedi is the Doctor who stated that on the below side of left hand there was abrasion which could have been caused by pinching by nail. The injury was simple in nature.

15. PW-7 - is Chhedilal.

16. Statements of accused under Section 313 of Cr.P.C were recorded.

17. Thus it is seen that the conviction is well justified. Accordingly this revision against conviction is rejected.

18. However, it is seen that the jail sentenced of the applicant may be reduced because the applicant has undergone some sentenced. The Cr.A.

NEUTRAL CITATION NO. 2026:MPHC-JBP:11387

3 CRR-1504-2013 No.21 of 2013 was dismissed on 24.7.2013 and the applicant was sent to jail. On 4.9.2013 the suspension application of the applicant was allowed by this High Court and his bail was verified on 6.9.2013. Therefore the jail sentence imposed upon the applicant is reduced to the period already undergone by the applicant by enhancing the fine amount from Rs.2000/- to Rs.3000/- to be deposited within 30 days from today failing which the applicant will have undergo S.I. for one month. The fine amount if deposited earlier shall be adjusted.

19. With the aforesaid this revision is disposed of.

20. Record of the trial court be sent back.

(AVANINDRA KUMAR SINGH) JUDGE

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