DEEPCHAND Vs. RAJ KUMAR LODHI

JUDGEMENT

(1.) THE applicant by the instant revision has challenged the judgment dated 5.1.1999 passed by the Special Railway Magistrate, Jabalpur in Criminal Case No.1921/1994 whereby the respondent was acquitted from the charges of offence punishable under Sections 294, 506- B of IPC and convicted him for the offence punishable under Section 145 of the Railways Act and sentenced by imposing the fine amount of Rs.150.00.

(2.) THE prosecution case, in short, is that on 5.7.1994 at about 7:00 PM in the evening the complainant Deepchand (PW-1) was strolling on a platform of Nainpur Railway Station. At that time the respondent Rajkumar Lodhi also visited to the platform and requested the complainant to sell the remaining land to him. When the complainant refused to sell the land, the applicant abused him with obscene words and scuffled with the complainant. He gave a threat that he would cut the complainant into pieces and throw him in future. The complainant Deepchand lodged an FIR at Police Station GRP Nainpur and after due investigation, a charge sheet was filed before the Special Railway Magistrate, Jabalpur.

(3.) I have heard the learned counsel for the parties.